MEHAR SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) PETITIONER Mehar Singh has filed this petition under Section 482 Cr.P.C. for quashing of the Calendra dated 14.11.2000, Annexure P-2 filed by the police against the petitioner under Section 182 IPC.

(2.) IN this case, on the complaint made by the petitioner, FIR No. 116 dated 30.7.2000 was registered against the accused Nathi Ram under Section 307 IPC at Police Station Ladwa. In the said FIR, it was alleged that the accused Nathi Ram fired a gun shot on the petitioner from a pistol on 29.7.2000 when the petitioner was standing in front of the shop after laying roof of lintel on his shop. During the investigation, the police found the said FIR to be false and thereupon recommended for cancellation of the same and also for initiation of proceedings under Section 182 IPC against the petitioner.

(3.) DURING the pendency of this petition, the Sessions Judge, Kurukshetra finally decided the complaint filed by the petitioner vide judgment dated 10.4.2004. A copy of the said judgment has been placed on record by the petitioner. In this judgment the learned Sessions Judge has acquitted the accused from the charge by giving him the benefit of doubt on the ground that prosecution has failed to prove the guilt of the accused beyond the reasonable doubt.