ANIL AND OTHERS Vs. STATE OF HARYANA

JUDGEMENT

(1.) Application is allowed and date fixed in the main case is preponed to today. Accordingly, the main case is taken up for hearing today itself.

(2.) Brief facts of the case are that a case FIR No. 489 dated 28.08.2010 under Sections 148, 149/323, 149/325, 341/149, 385/34, 395 read with Section 397 of Indian Penal Code was registered at Police Station City Ballabgarh, District Faridabad on the complaint of one Jai Parkash alias Bhura son of Bhudutt, resident of Village Nariyala, PS Chhainsa. The relevant portion of the FIR with respect to the allegations against the CRR No. 2148 of 2010 (O&M) 2 petitioner is as under:-

(3.) After investigation, challan was filed against the present petitioners. The Additional Sessions Judge, Faridabad vide his order dated 29.04.2010, came to the conclusion that all the accused persons have CRR No. 2148 of 2010 (O&M) 3 committed offences punishable under Sections 148, 323/149, 325/149, 341/149, 385/34, 395 read with Section 397 IPC and Section 201 IPC (only against accused Mohit). Accordingly, they were charged vide order dated 30.04.2010.