TRILOK CHAND Vs. STATE OF HARYANA

JUDGEMENT

(1.) This case has been taken up through Video Conferencing via Webex facility in the light of Pandemic Covid-19 situation and as per instructions.

(2.) This order shall dispose of CRM-M-14814 of 2020 titled as Trilok Chand @ Trilok Kumar Choudhary and another versus State of Haryana and another and CRM-M-18458 of 2020 titled as A.K. Sharma @ Ashok Kumar Sharma versus State of Haryana and others, as both these petitions have been filed under Section 482 Cr.P.C and seek quashing of FIR No.175 dated 22.05.2020 under Sections 406 and 420 of the Indian Penal Code registered at Police Station Karnal Civil Lines, District Karnal.

(3.) An overview of the impugned FIR would be necessary at the outset.