AI Structured Summary
Not yet generated for this judgment
Judgment
Amol Rattan Singh, J
Pursuant to the order dated 02.09.2019, learned State counsel has filed in Court today an affidavit of Sh. Gurmit Singh, Deputy Commissioner of Police, (Investigation), Commissionerate of Jalandhar, showing therein that petitioner no. 1, Harjinder Singh @ Harman, was earlier convicted for an offence punishable under Section 489-A, B and C, as also 420 of the IPC, and sentenced to four years of rigorous imprisonment; and thereafter was again convicted for similar offences as also for offences punishable under Sections 428/467/471 of the IPC and again sentenced to two years of rigorous imprisonment, with of course fines imposed in each case.
Very obviously therefore, the first petitioner is seen to be continuing to indulge in similar kinds of activity, and in the present case has thereafter tried to come to a compromise with the complainant on the basis of which he seeks quashing of the FIR.
That being so, in my opinion, continued criminal activities of the first petitioner, would amount to, in fact, offences against the society, and therefore, the FIR in question, alleging therein the commission of offences punishable under Sections 406/420/120-B of the IPC, does not deserve to be quashed.
Consequently, this petition is dismissed.
However, the report under Section 173 (2) of the Cr.P.C, having been submitted, naturally the trial Court would proceed with the trial wholly on the basis of the evidence led before it, without reference to what has been held hereinabove, which is wholly in the context of a petition seeking quashing of an FIR.