PUSHPA DEVI Vs. STATE OF HARYANA AND ORS.

JUDGEMENT

(1.) Learned counsel for the State on instructions from Sub Inspector Harpal Singh of Police Station, Barara, District Ambala, submits that after filing of the charge -sheet (report under Sec. 173, Cr.P.C.), the case before learned Trial Court is fixed for consideration of the charges.

(2.) Prayer in this petition filed under Sec. 482, Cr.P.C., is for quashing of FIR No. 152, dated 14.09.2011 (Annexure P -5), for the offences punishable under Ss. 120 -B and 170, IPC, registered at Police Station Barara, District Ambala.

(3.) The notice of the said petition was issued and in pursuance thereof, State of Haryana as well as Mr. Sanjeev Pandit, Advocate, has appeared for respondent No. 1 and respondent No. 2/informant, respectively.