MANJU SHARMA 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 FIR No.202 dated 09.08.2006 under Sections 448, 427, 354 and 34 of the Indian Penal Code, 1860 (in short 'IPC'), registered at Police Station City Rewari and all the subsequent proceedings arising therefrom.

(2.) Learned counsel for the petitioner has submitted that petitioner was not named in the FIR. Petitioner is the land-lady and respondent No.2 is a tenant under her. Hence, in case the petitioner had been present at the spot, she would have been named by the complainant in the FIR.

(3.) Learned State Counsel, on the other hand, has opposed the petition and has stated that Challan has already been presented in the Court.