BABU RAM Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE petitioners in this case seek quashing of the FIR and the consequential proceedings based on it. At the outset it may be mentioned that this petition deserves to be dismissed on the simple ground that the petitioners have suppressed a material fact as regards the dismissal of the revision by the Additional Sessions Judge, Jagadhri. That revision was against the very order of framing the charge which is now sought to be challenged by filing this petition.

(2.) THIS petition also deserves to be dismissed on the simple ground that it is nothing but another revision by the same person under the guise of petition under Section 482 Cr.P.C. That is not permissible.