HARDEEP Vs. STATE OF HARYANA

JUDGEMENT

(1.) This common order shall dispose of above mentioned two petitions as they are similar in nature.

(2.) Prayer in these petitions is for quashing of FIR No. 722 dtd. 25/12/2016, under Sec. 379 IPC as well as FIR No. 716 dtd. 18/12/2016, under Ss. 147, 149, 323, 506 of the IPC, both registered at Police Station Meham.

(3.) These petitions are pending since 2017 and there is no stay on further proceedings before the trial Court.