SUPRIYA JAIN Vs. STATE OF HARYANA

JUDGEMENT

(1.) Leave granted.

(2.) Based on a complaint lodged by the second respondent, Thanesar city Police Station FIR No.658 dtd. 2/8/2020 was registered under Sec. 406, 420, 506 and 120B, Indian Penal Code ("IPC", hereafter) against 7 (seven) accused which, inter alia, included the petitioner.

(3.) Investigation of the FIR culminated in submission of a police report dtd. 14/2/2022 in terms of sec. 173(2) of the Code of Criminal Procedure ("Cr. PC", hereafter) under Sec. 420, 406, 506, 379, 120B and 180 of the IPC, inter alia, against the petitioner.