AMARJIT SINGH Vs. STATE OF HARYANA AND ANOTHER

JUDGEMENT

(1.) Petitioner has filed this petition under Section 482 of the Code of Criminal Procedure, 1973 seeking quashing of the complaint No.1137/I (365-I) dated 13.11.2007 (Annexure P-1) and all the subsequent proceedings arising therefrom including the summoning order dated 05.09.2012 (Annexure P-2).

(2.) Learned Senior counsel for the petitioner has submitted that qua similar allegations, FIR No.709 dated 29.11.2005 was registered under Sections 419, 420, 467, 468 and 471 of the Indian Penal Code, 1860 (in short 'IPC') at Police Station City Palwal.

(3.) The matter was duly inquired and cancellation report was submitted.