- (1.) Quashing of FIR No.88 dated 27.4.2001 registered under Sections 382 (charge framed under Section 386 of IPC) at Police Station Banga, and the proceedings consequential thereto are being sought.
(2.) Counsel for the petitioner has referred to a judgment dated 8.7.2008 passed by Sub-Divisional Judgicial Magistrate, Nawanshahr. As per this judgment, the accused Gurpreet Ram, Maninder Singh and Kamaljit Singh had faced trial in FIR No.88 dated 27.4.2011 and were acquitted of the charges framed against them. The accused Sukhvir Singh, Satnamm Kumar and Surinder Kumar have been declared proclaimed offenders.
(3.) The brief facts of the case as enumerated in para 2 of the above-mentioned judgment are as under:- "Ram Parkash is resident of village Manguwal and is employed in the State Bank of India, Banga. Today he was going to his home on his scooter. As he reached the railway crossing of village Khatkhan Kalan at about 2.30 pm, he saw 6-7 persons standing on the road side. The said persons signaled the complainant to stop. When the complainant slowed his scooter, one of the persons pointed his pistol at the forehead of complainant, whereas the other persons took out the wallet from the pocket of the complainant. The said wallet of the complainant contained currency notes of Rs.3500 and the identity card of the complainant as well as a telephone diary. The said persons also took the wrist watch of the complainant marked Citizen. One of the said person was aged 30-35 years, height 5 feet 9/10 inches tall, heavy in weighing and dark complexioned. The said persons had muffled his fact. The other persons were aged about 20-25 years and were thin built. All the said persons were riding two un-numbered scooters and after robbing the complainant, went towards Khatkar Kalan. The complainant then went home. Later he came to know that the said persons had robbed master Tirath Ram s/o Puran r/o V.Kajla also in village Khatkar Kalan and had extorted Rs.1800 from him.";