JAI NARAIN Vs. STATE OF HARYANA

JUDGEMENT

(1.) In this petition under section 482 Cr.P.C., prayer has been made for quashing of FIR No.215 dated 2/5/2003, under sections 354, 452, 506 IPC, registered at Police Station Jhajjar. Various pleas have been taken in support of the aforementioned prayer including that there is a previous enmity between the parties.

(2.) However, Learned State Counsel has pointed out that after investigation challan has already been presented on 9.6.2003 in which no offence under section 452 IPC was made out.

(3.) It may further be mentioned here that though further proceedings were stayed by this Court on 1.9.2003 but the said stay was later on vacated on July 13, 2004. In this view of the matter, it appears that further effective proceedings towards conclusion of the trial must have taken place.