GIRDHARI LAL BANSAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) This petition has been moved under section 482 of the Code of Criminal Procedure challenging the First Information Report No. 314 dated 26.10.1992, registered at Police Station Jagadhri, District Yamunanagar, for offence under Section 7(i) of the Haryana Development and Regulation of Urban Areas Act, 1975 which was registered on a complaint received from the District Town Planner, Yamunanagar to the Superintendent of Police.

(2.) The petitioner has alleged that he is a resident of Chandigarh and not of Jagadhri and he is practising as a consultant engineer in arbitration matters; that the aforesaid case under the Haryana Development and Regulation of Urban Areas, Act, 1975, has been falsely registered inasmuch as he has never got fixed the notice board in question nor he owns or possesses the land in question and the case has been registered merely to harass him at the instance of someone inimical towards him.

(3.) It shall be useful to refer to annexure R-1, which was the advertisement in the form of a Board noticed in Jagadhri town and it is re-produced as under :-