UMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE present petition has been filed under Section 482 of Code of Criminal Procedure (for short 'Cr.P.C.') for quashing of FIR No.16 dated 14.01.2010 under Sections 365 and 334 of Indian Penal Code, registered at Police Station Punhana, District Mewat and all further proceeding arising therefrom.

(2.) I have heard learned counsel for the petitioners, learned counsel for respondent-State as well as learned counsel for respondent No.2-complainant and have gone through the whole record.

(3.) AFTER completion of investigation, report under Section 173 of Cr.P.C. has already been filed. Charge has already been framed and case is fixed for evidence of prosecution.