KIRAN PAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) CRL .M.No.421 of 2013 Application is allowed subject to all just exceptions. Crl.M.No.M-269 of 2013 The present petition filed under Section 482 Cr.P.C. is for quashing of FIR No.441, dated 23.9.2012, under Sections 406, 420, 506 IPC, registered at Police Station City Yamuna Nagar.

(2.) I have heard learned counsel for the petitioner and have gone through the whole record carefully, including the order passed by this Court vide which anticipatory bail application of present petitioner was dismissed on merit vide order dated 20.11.2012 passed in Crl.M.No.M-34450 of 2012.

(3.) HOWEVER , perusal of file shows that complainant of this case has given complaint to Superintendent of Police, Yamuna Nagar, and not direct to Joginder Singh, ASI.