SHEETAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present petition under Section 482 of the Code of Criminal Procedure has been filed for quashing of FIR No.1026 dated 11.11.2016, registered at Police Station Jhajjar, District Jhajjar, under Section 506 IPC and Section 3 of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 (for brevity, 'SC/ST Act ).

(2.) In pursuance of notice of motion, reply by way of affidavit of Deputy Superintendent of Police, City Jhajjar, District Jhajjar, on behalf of respondent No.l, had been filed.

(3.) However, no reply has been filed by learned counsel for respondent No.2 since 16.08.2017, when he appeared in the present case. Today, there is no representation on behalf of respondent No.2.