PARDEEP Vs. STATE OF HARYANA

JUDGEMENT

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

(2.) Petitioner seeks quashing of FIR No.553, dated 24.09.2017, under Sections 186/307/332/120-B IPC and Section 25 of the Arms Act, registered at Police Station Sadar Bahadurgarh, District Jhajjar.

(3.) Counsel argues that on the same facts and allegations and in relation to the same occurrence, FIR No.598 dated 23.09.2017 was registered at Police Station City Bahadurgarh and reliance has been placed upon judgment of the Apex Court in T.T. Antony Vs. State of Kerala, 2001 AIR(SC) 2637 and as per which a second FIR cannot sustain.