MOHINDER SINGH Vs. STATE OF HARYANA AND ANOTHER

JUDGEMENT

(1.) Petitioner has filed this petition under Section 482 of the Code of Criminal Procedure, 1973 ('Cr.P.C.' for short) for quashing the order dated 11.06.2011 (Annexure P-5) whereby the order dated 10.05.2010 framing charges against respondent No.2, was set aside.

(2.) Learned counsel for the petitioner has submitted that respondent No. 2 had allegedly executed a joint affidavit with the petitioner (Annexure P-6). The said affidavit had in fact not been executed by the petitioner. In this regard, reliance has been placed on the report of the Forensic Science Laboratory (Annexure P-8).

(3.) Learned State counsel has not opposed the petition and has submitted that challan was presented against respondent No.2 after thorough investigation of the case.