HARIKESH Vs. STATE OF HARYANA

JUDGEMENT

(1.) This order shall dispose of Crl. Misc. No. M-6114 of 2011 and Crl. Misc. No. M-6266 of 2011 as FIR No. 218 dated 23.10.2008 under Sections 148, 149, 323, 324, 452, 506 & 307 registered at Police Station Shjivaji Colony, Rohtak and complaint No. 547-A of 2008 dated 22.11.2008 under Sections 294/323/324/325/354/452/506 IPC registered at Police Station Shivaji Colony, Rohtak, quashing of which is being sought vide these two petitions, relates to the same incident.

(2.) On 23.10.2008 a FIR was recorded on the statement made by Takdir Singh that his family had a grudge with the family of Harkesh Pandit, who are their neighbourers, dye to some old controversy. The accused Harkesh came to their house, armed with Farsa, accompanied with four others who are also armed with lathi, dandas, iron rod and mussel. Thereafter, the complainant received injuries and the aforesaid FIR was registered.

(3.) A complaint No. 547-A of 2008 dated 22.11.2008 under Sections 294/323/324/325/ 354/452/506 IPC was also registered at Police Station Shivaji Colony, Rohtak, on the statement of Harkesh on account of the same incident.