BHAGAT SINGH Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) Status report has been filed.

(2.) The petitioners have approached this court under section 482 of Code of Criminal Procedure, 1973 (in short 'Cr.P.C.') for quashing of the FIR bearing No.575/2014, registered against them on 12.08.2014 with Police Station R.K. Puram, District South, Delhi under Sections 323/341/354(D)/506/509 IPC on the complaint of respondent No.2.

(3.) Learned ASC through the IO submits that the charge sheet has already been filed. However, the charge has so far not been framed by the Trial Court.