NADAAN SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) NADAAN Singh son of Khaili Ram and Raj Singh son of Rameshwar Dutt, the petitioners herein, are seeking quashing of FIR No. 7 dated 19.7.1996 under Sections 406/409/34 IPC registered at Police Station Vigilance Bureau, Gurgaon.

(2.) IN support of the petition, an affidavit of Nadaan Singh petitioner No. 1 is annexed wherein it has been averred by him in para No. 16 that no such or similar petition for quashing of the FIR has been filed either in this Court or in the Hon'ble Supreme Court of India. Same is the averment in para No. 16 of the main petition.

(3.) ON specific query being put to learned counsel for the petitioner, he states at the bar that the present petitioners have not disclosed the factum of filing any petition for the same relief to him and for this reason he has given the note to that effect. He rather states that the petitioner had told him that they had filed an application for anticipatory bail which was dismissed.