GURSAHIB SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) CRL . Misc. 14525M/1994 is a petition filed under Section 482 of the Code of Criminal Procedure for quashing the proceedings under Section 145, Cr.P.C. initiated by the Sub Divisional Magistrate, Assandh, Karnal District (second respondent herein) and for quashing the notice issued by him to the petitioners in the said proceedings.

(2.) THE facts that are relevant for the purpose of this case are as follows :-

(3.) IT is for quashing these proceedings initiated by the Sub Divisional Magistrate (2nd respondent) under Section 145, Cr.P.C. and the notice issued pursuant thereto that this petition has been filed.