SIDDHARTH SANGWAN Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner/accused has filed this petition seeking quashing of FIR No.156 dtd. 7/3/2018 registered under Sec. 406/34 IPC at Police Station Suraj Kund, Faridabad (Haryana).

(2.) Notice of motion was issued and reply by way of an affidavit of Mr. Rajiv Kumar, Assistant Commissioner of Police, Suraj Kund, Faridabad was filed on behalf of the State and the same has been taken on record.

(3.) The counsel for the petitioner contended that the petitioner was employee of Hindustan Wellness 107, First Floor, Sector-44, Gurugram (clinical laboratory). In the impugned FIR, which was registered at the instance of complainant-Nagendra Singhal, it was alleged that the lab technician of said clinical laboratory went to the house of the complainant in the morning, to collect his blood-sample for testing, for which, the complainant paid charges worth Rs.1,299.00 against invoice No.92495 dtd. 10/2/2018 but the clinical laboratory failed to provide report of his bloodsample to the complainant.