- (1.) The present petition has been filed under section 482 CrPC for quashing of order of framing of charge dated 6.3.2010 in case FIR No.162 dated 13.8.2004 at Police Station Moga under Sections 406,384 IPC and other proceedings arising therefrom.
(2.) The charge was framed against the petitioners for offence punishable under sections 406,384 IPC by Chief Judicial Magistrate, Moga which was challenged by the petitioners by way of filing revision petition before the Additional Sessions Judge, Moga but the revision petition was also dismissed on 30.10.2012.
(3.) The allegations levelled in the complaint were investigated by the police and cancellation report was submitted but the complainant did not agree with the cancellation report submitted by the police and learned CJM, Moga returned the cancellation report for further investigation vide order dated 10.5.2010. Thereafter again the investigation was conducted and no offence was made out against the petitioners and again cancellation report was submitted before the Ilaqa Magistrate. The complainant did not agree with the cancellation report and contested the same. Learned CJM, Moga initiated the process against the petitioners which was challenged before this Court by way of filing CRM No.M-19754 of 2009 and prayer was for quashing of FIR and other proceedings arising therefrom. The said petition was dismissed as withdrawn on 22.7.2009 with liberty to take all pleas at an appropriate stage. Thereafter, charges were framed against the petitioners on 6.3.2010 under Sections 406,384 IPC.;