JAI SINGH Vs. NAND LAL

JUDGEMENT

(1.) THIS is a petition under Section 4,82 of the Code of Criminal Procedure, for quashing the proceedings in First information Report No. 32 dated 3.2.1983, Police Station, Gohana, District Sonepat, for offences under Sections 406/420/120-B of the Indian Penal Code. Nand Lal respondent filed a complaint in the Court of Sub Divisional Judicial Magistrate, Ghohana, on 8.9.1982 against the petitioner and another. The learned Magistrate on 8.9.1982, recorded the following, order

(2.) ON 14.9.1982, the learned Magistrate recorded statement of Nand Lal as PW 1 and received in evidence documents Marked I to 11 and the following order :

(3.) ON this order the police registered the above mentioned first in information report, arrested the accused and after investigation presented the challan.