NAMIT ARORA Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioners (1) Namit Arora and (2) Rahul Raisurana have filed present petition under Sec. 482 of the Code of Criminal Procedure, seeking quashing of FIR No.0031 dtd. 27/1/2016, registered under Ss. 406, 420, 506, and 120-B of the Indian Penal Code at Police Station Butana, District Kamal. The FIR in question was lodged at the instance of the complainant, Sunder Lal. The petitioners have also sought quashing of all consequential proceedings arising out of the said FIR.

(2.) Arguments addressed by counsel for the petitioners:-

(3.) As already discussed above, with regard to the stand taken by the State, learned State counsel has little to add. However, he is unable to provide any explanation or suggest a viable solutions, regarding the steps to be taken in cases where innocent individuals, though named in the FIR, are subjected to unnecessary harassment.