TILAK RAJ SHARMA Vs. STATE OF HARYANA

JUDGEMENT

(1.) I have heard the learned counsel for the petitioners at length.

(2.) ON the registeration of the case, the investigation in the matter has been completed and the challan has been filed before a competent Court of law. This Court while exercising the inherent powers under Section 482 of the Code of Criminal Procedure read with Articles 226, 227 of the Constitution of India, is not competent to quash the proceeding where the investigation is complete and the challan has been filed before a competent Court of law. It may be a good case for the accused-petitioners to seek discharge before the trial Court who being in seisin of the case has to charge or discharge the accused petitioners after going through the statements recorded under Section 161 Cr.P.C and other evidence collected by the police so as to find out whether any case is made out against the accused-petitioner or not. So, the question of quashing the proceedings does not arise, and the petition is dismissed.

(3.) COPY of the order be given dasti.