KAILASH BAINSLA AND OTHERS Vs. STATE OF HARYANA

JUDGEMENT

(1.) This petition has been brought by Kailash Bainsla and four others under the provisions of section 482 of the Code of Criminal Procedure for setting aside/quashing the order dated 01.10.2011 passed by learned Judicial Magistrate Ist Class, Faridabad whereby permission has been granted to the investigating agency for further investigation of the case registered by way of FIR No. 15 dated 24.01.2011 at Police Station Sadar Ballabgarh, District Faridabad, for an offence punishable under sections 302, 307,506 and 120 -B read with section 34 IPC and section 25 of the Arms Act, as well as the order dated 14.11.2011 passed by learned Additional Sessions Judge, Faridabad dismissing the revision petition filed against the said order of the Magistrate.

(2.) Learned counsel for the petitioners has submitted that the police had thoroughly investigated the case and submitted the challan.

(3.) According to him, the police even got polygraph test conducted on the petitioners and the result of that test went in favour of the petitioners.