- (1.) This petition has been filed under Section 482 of the Code of Criminal Procedure, 1973 for quashing of protest petition dated 27.9.2005 moved by respondent No.2 (Annexure P-7) in FIR No.47 dated 12.2.2003 under Sections 467, 468, 471, 474, 452, 504, 506 and 34 of the Indian Penal Code, 1860 (IPC for short) registered in police station Sarabha Nagar, Ludhiana; summoning order dated 30.10.2008 (Annexure P-11) and all the subsequent proceedings arising therefrom.
(2.) After hearing learned counsel for the parties, I am of the opinion that the present petition deserves to be dismissed.
(3.) Respondent No.2 had got registered FIR in question alleging therein that Gurbax Singh was a member of a gang indulging in criminal activities. On 12.2.2003, complainant was discussing a case with his clients in his office. At about 8.30 A.M. petitioners Gurbax Singh and Jagmohan Singh, accompanied by two un-known persons trespassed into his office and started abusing him. They also threatened to kill the complainant. When Jaswinder Singh and Kulwant Singh, who were present in the office of the complainant, intervened, petitioners fled away from the spot.;