PARVEEN KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) Seeking quashing of FIR No.635 dtd. 30/11/2018, registered under Ss. 323, 506 IPC, 1860 at Police Station Dharuhera, District Rewari, the petitioner had come up before this Court by filing the present petition under Sec. 482 Cr.P.C.

(2.) Counsel for the State submits that after filing of the present petition, charges have been framed. Once judicial order has been passed and charges have been framed, it becomes mandatory to challenge judicial order which has overwritten the police report.

(3.) Given above, the present petition is disposed of with liberty to the petitioner to file fresh petition challenging the framing of charges, if so desires.