- (1.) This order shall dispose of two Crl. Misc. Petitions i.e. CRM-M-38671 of 2015 and CRM-M-28285 of 2015, filed by accused Amitoj Singh and Rattan Chand respectively, under section 482 Cr.P.C. seeking quashing of FIR No.214 dated 18.6.2015, registered against them under sections 195-A and 506 IPC at Police Station Sector 36, Chandigarh.
(2.) Learned counsel for the petitioners contended that Reader was not competent to lodge the FIR in question. No offence under section 195-A IPC is made out. There is nothing on record to connect the petitioners with the crime. Thus, FIR needs to be quashed.
(3.) Prayer was vehemently opposed by the State counsel.;