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Judgment
3 paragraphs · 138 wordsSabina, J.—Petitioner has filed this petition u/s 482 of the Code of Criminal Procedure, 1973 (in short Cr.P.C.) seeking quashing of the FIR No. 122 dated 01.10.2009 under Sections 406, 420 and 120B of the Indian Penal Code, 1860 registered at Police Station Khamanon, District Fatehgarh Sahib and final report u/s 173 Cr.P.C. and all the subsequent proceedings arising therefrom. Heard.
During the course of arguments, it has transpired that after presentation of challan, charges have been framed against the petitioner and the other co-accused. Now the case is listed before the Trial Court for recording of prosecution evidence.
In these circumstances, at this stage, no ground for quashing of the FIR is made out. Petitioner would be at liberty to take up all the pleas available to him during trial. Petition stands disposed of accordingly.