TARANJEET SINGH Vs. STATE

JUDGEMENT

(1.) This petition is filed for quashing of FIR No.512/2019 under Section 287/336/304 of IPC registered at P.S. Kapashera and the proceedings emanating from it.

(2.) The brief facts are:

(3.) It is argued by the learned counsel for the petitioner the FIR be quashed for the reasons aforesaid. However the learned ASC for State referred to the status report filed on record which noted as under: