JATINDER SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) This petition has been filed under Section 482 of the Code of Criminal Procedure (Cr.P.C. for short) for quashing of FIR No. 20 dated 12.1.2010 under Sections 409 of the Indian Penal Code read with Section 25 of the Arms Act registered at Police Station, Chandi Mandir, Panchkula.

(2.) Heard.

(3.) The contents of the FIR (Annexure P-2) read as under: