VIRENDER SINGH Vs. STATE OF HARYANA AND ANOTHER

JUDGEMENT

(1.) Petitioner has filed this petition under Section 482 of the Code of Criminal Procedure seeking quashing of FIR No.161 dated 18.06.2010 under Sections 409 and 420 of the Indian Penal Code, 1860 (in short 'IPC') registered at Police Station Panipat Sadar, District Panipat and all the subsequent proceedings arising therefrom.

(2.) Learned Senior counsel for the petitioner has submitted that FIR in question was registered against the petitioner on the basis of the order dated 8.06.2010 (Annexure P-3) passed by the Deputy Commissioner. However, in appeal the said order was set aside by the Appellate Authority vide order dated 03.08.2010 (Annexure P-11). In these circumstances, FIR in question which was registered on the basis of the order dated 8.06.2010 (Annexure P-3) is liable to be quashed.

(3.) Learned State counsel as well as counsel for respondent No.2, on the other hand, have opposed the petition and have submitted that order dated 8.06.2010 (Annexure P-3) had already been implemented as FIR in question was registered on 18.06.2010. Order Annexure P-11 was passed later on 03.08.2010.