ASIM KUMAR RAY Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner assails order dtd. 16/7/2021 (Annexure P-5) passed by learned Additional Sessions Judge, Gurugram, wherein the learned Court in exercise of powers under Sec. 156(3) Cr.P.C., directed the S.H.O. concerned to register FIR against the petitioner and co-accused. The petitioner also seeks quashing of FIR lodged pursuant to order dtd. 16/7/2021.

(2.) The impugned order dtd. 16/7/2021 (Annexure P-5) is reproduced herein-under:-

(3.) The short point canvassed before this Court, while assailing the aforesaid order as well as subsequent proceedings including the FIR, is that the said order had been passed without any application of mind and without complying with the provisions of Ss. 154(1) and 154(3) Cr.P.C. in letter and spirit.