MANJEET KAUR CHAUDHARY Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE present petition under Section 482 Cr.P.C. has been filed for quashing of FIR No. 259 dated 19.6.2014 registered under Sections 406/420/467/468/471/506/120B IPC and under Section 66 of IT Act at Police Station Sector 5, Panchkula.

(2.) LEARNED counsel for the petitioners contends that the petitioners have falsely been implicated in this case, whereas, no offence is made out under aforesaid Sections. Petitioner No. 1 is a widow lady and also senior citizen and has nothing to do with the allegations. Learned counsel further submits that petitioner No. 2 is a family friend of complainant -respondent and because of that reason, he has been implicated. Learned counsel also contends that the dispute between the parties is of civil nature and even a civil suit for recovery of Rs. 12 lacs is pending adjudication between complainant -Ashok Jain and Harsimran Kaur -daughter of petitioner No. 1.

(3.) ADMITTEDLY , the investigation is in progress and during pendency of the investigation, the present petition has been filed for quashing of the FIR. A detailed FIR has been registered and role of the petitioners have specifically been mentioned. The investigating agency is still to collect the evidence against the petitioners and in case no offence is made out against them, they can take this plea later. To say anything at this stage without having any evidence will be premature as the investigation is in progress. It is not disputed that the Court has no power to interfere at this stage but keeping in view the allegations and stage of the investigation, FIR cannot be quashed. Accordingly, there is no merit in the petition and the same is hereby dismissed.