RAVINDER PAL MIDHA Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS petition under Section 482 of the Criminal Procedure Code read with Article 227 of the Constitution of India has been moved for quashing FIR No. 37 dated February 2, 1990, registered under Sections 406, 420, 471, 494 and 498 A of the Indian Penal Code, at Police Station, Shahbad, on the basis of a complaint received from Sangeeta Midha, wife of Ravinder Paul Midha. The Superintendent of Police, Kurukshetra, directed the registeration of the case.

(2.) THE FIR (copy Annexure P1) reads as under :-