RAMESH DALAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) Through the instant petition cast under Sec. 482 of the Cr.P.C., the petitioner prays for quashing, and, setting aside of dis-affirmative concurrent orders, recorded respectively by the learned Judicial Magistrate Ist Class, Rohtak, and, by the learned Additional Sessions Judge, Rohtak, upon the public prosecutor's application cast under Sec. 321 of the Cr.P.C.

(2.) The genesis of the prosecution case becomes rested, upon, a FIR bearing No.0068 of 15/2/2016, registered at Police Station Sampla, embodying therein offences constituted under Ss. 8A of the National Highway Act, 1956, and, under Ss. 283, 341, 147, 149 of the IPC. Since the FIR is laconic thereupon, it is reproduced hereinafter.

(3.) The date of making of the FIR is in the year 2016, when the agitation made by the Jat community in Haryana for seeking the making of reservations in their favour in public employment(s), rather was at its zenith.