HARBIR SINGH Vs. STATE DELHI ADMINISTRATION

JUDGEMENT

(1.) The petition is for the quashing of the First Information Report bearing No.2598 dated January 2, 1992 relating to offences under sections 405, 409 and 420 of the Indian Penal Code registered at Rajinder Nagar Police Station., New Delhi.

(2.) Before I proceed to deal with the matter I may mention that the investigation is still in progress and that no challan has so far been put in. It may also be mentioned that during arguments the First Information Report was sought to be quashed only on the ground that the dispute was of civil nature.

(3.) Before I come into grip with the arguments advanced, it would be profitable to reproduce the First Information Report itself as it holds the key to the entire matter.