HARI PARKASH Vs. STATE OF HARYANA

JUDGEMENT

(1.) WHILE issuing notice on July 21, 1994, further proceedings were stayed by this Court on the averments made by the counsel for the petitioners to the effect that the F.I.R. in the present case was registered on January 30, 1987 and no challan had been presented till the date of the order, i.e., July 21, 1994.

(2.) TODAY Mr. Vijay Dahiya, Assistant Advocate General, Haryana, has pointed out that the challan in this case had been presented on May 11, 1987. Hence the averment made by the counsel for the petitioners was absolutely false.