DES RAJ DHINGRA Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS petition has been filed by Des Raj Dhingra, IAS, under Section 482 of the Code of Criminal Procedure (in short, the Code) for quashing the FIR No. 524 dated 4th October, 1994, registered at Police Station, Sonepat City under Sections 354, 506 and 509 Indian Penal Code.

(2.) NOTICE of this petition was issued to the respondents on 10th November, 1994. Separate replies have been filed on behalf of the State of Haryana (respondent No. 1), Shri Dalip Singh, IAS (respondent No. 2) and Smt. Sangeeta Gaur (respondent No. 3).

(3.) IT was on the receipt of the above mentioned order passed by the learned Chief Judicial Magistrate, Sonepat that the impugned FIR dated 4th October, 1994 was registered at Police Station City Sonepat under Sections 354, 509 and 506 IPC. The registration of the FIR dated 4th October, 1994 pursuant to the order dated 3rd October, 1994, passed by the learned Chief Judicial Magistrate, Sonepat, has been challenged in this petition.