- (1.) The present petition has been filed under Section 482 Cr.P.C. for quashing of FIR No.375/2009 dated 10.9.2009 under Sections 420, 120-B IPC read with Section 8/9 P.C. Act Police Station Civil Lines Amritsar.
(2.) While praying for quashing of FIR, it is contended that there is no allegation against the petitioner. The petitioner simply accompanied his brother-in-law and he did not make any promise for the job. It is further stated that the said FIR has been registered on account of the fact that the father of the petitioner had issued a cheque in favour of respondent No.2-complainant. The said cheque was dishonoured and a complaint under Section 138 of the Negotiable Instruments Act was filed and the present FIR has been registered only to implicate the petitioner.
(3.) Reply has been filed by the State opposing the present petition submitting there that there are specific allegations against the petitioner. From the perusal of the FIR, offence is clearly made out.;