BHARAT LAL & ORS. Vs. STATE

JUDGEMENT

(1.) Crl. M.C. No. 988/2012

(2.) NOTICE issued. Learned APP Mr. Navin Sharma accepts notice on behalf of respondent/State.

(3.) VIDE the instant petition, the petitioner has sought to quash the FIR No. 7/2006 registered at P.S. Anand Vihar for the offence punishable under Sections 341/323/308/34 I.P.C. against the petitioners No. 2 to 7 on the complaint of petitioner No. 1. Charges were not framed for the offence punishable under Section 308 I.P.C. and the case is pending for prosecution evidence.