- (1.) This petition has been filed under Section 482 of the Code of Criminal Procedure, 1973 for quashing of impugned order dated 1.9.2010 (Annexure P-2) and order dated 13.2.2012 (Annexure P-3).
(2.) Prosecution story, in brief, is that on 12.3.2009 at about 6 p.m., complainant Kuldeep Singh was sitting on the counter of his shop. Petitioners and their co-accused entered the shop of the complainant and at the instance of Amarjit Singh, Sema Singh, Paramjit Singh and Kuldip Singh caught hold of the complainant from the collar of his shirt and dragged him and gave beatings to him.
(3.) Complainant, in order to save his life, ran towards the house of Jaswinder Singh. All the accused tried to follow the complainant and entered the room. However, on alarm raised by Jaswinder Singh, all the accused fled away from the spot.;