CHARANJIT SINGH AND ANOTHER Vs. STATE OF HARYANA

JUDGEMENT

(1.) In this petition, the petitioners seek quashing of the charges framed against them by the learned trial court (Additional Sessions Judge, Gurgaon), vide the impugned order dated 06.01.2017, for the alleged commission of offences punishable under Sections 188, 290 and 308 of the IPC read with Section 34 thereof.

(2.) Mr. Ahluwalia, learned counsel for the petitioners, first points to the FIR, Annexure P-3, dated 25.07.2015, registered at Police Station DLF Phase I, alleging therein the commission of offences punishable under Sections 336, 290, 188, all read with Section 34 IPC (the FIR number being 0252).

(3.) Learned counsel contends that as a matter of fact since all the offences alleged in the FIR were those that were punishable with imprisonment of less than one year, in the report filed under Section 173 Cr.P.C., it was stated that an offence punishable under Section 308 of the IPC had been added to the FIR on 15.07.2016.