ANAND KUMAR Vs. STATE OF HARYANA AND ANOTHER

JUDGEMENT

(1.) By way of this common order, I shall dispose of the aforesaid petitions as common questions of law and facts are involved for adjudication.

(2.) Prayer in both these petitions is for quashing of FIR No.292 dated 10.08.2015 (Annexure P1) registered under Sections 406, 420, 467, 468, 471, 506, 120-B of the Indian Penal Code, 1860 (in short 'IPC') and 3/32 of the Haryana Protection of Interest of Depositors in Financial Establishment Act, 2013/2014, along with all consequential proceedings arising therefrom.

(3.) Crm-M No.12521 of 2016 has been filed by the petitioner - Anand Kumar, Director of M/s. Hanumanta Land Promoters Private Limited whereas CRM-M No.7492 of 2016 has been filed by Rajni Rampal and Karan Kumar, wife and son of the aforesaid petitioner - Anand Kumar.