KHUSHI RAM Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present petition under Section 482 Cr.P.C. has been filed by Khushi Rain and Randhir Singh - petitioners for quashing of F.I.R. No. 289 dated November 24, 1994. The F.I.R. has been registered under Sections 498-A, 406/506 I.P.C. at police station Safidon, District Jind. A copy of the F.I.R. has been appended as Annexure P-1 with the present petition.

(2.) During the course of the trial the learned Sub Divisional Judicial Magistrate, Safidon has passed an order dated February 5 1997 framing the charge under Sections 498-A. 406 and 506 I.P.C. against the petitioners. The claim made in this petition is for quashing the F.I.R. as well as order dated February 5, 1997 passed by the learned Sub Divisional Judicial Magistrate. Safidon and orders dated November 10, 1998 passed by the learned Additional Sessions Judge, Jind.

(3.) Aggrieved from the order dated February 5, 1997 passed by the learned Sub Divisional Judicial, Magistrate, Safidon, framing the charge against the petitioners the petitioners filed a revision petition. The aforesaid revision petition has also been dismissed by learned Additional Sessions Judge. Jind vide his order dated November 10, 1998 up holding the framing of the change under section 498-A and 506 I.P.C. while dropping the charge under Section 406 I.P.C.