ANIL KUMAR Vs. STATE OF HARYANA AND ANOTHER

JUDGEMENT

(1.) Present petition has been filed under Section 482 of the Criminal Procedure Code ('Cr.P.C.' - for short) has been filed for quashing of FIR No.248 dated 23.07.2011 under Sections 419, 420, 467, 468, 471, 120-B of the Indian Penal Code ('IPC' - for short) registered at Police Station Sohna, Gurgaon (P-1).

(2.) Initially, an FIR No.248 dated 23.07.2011 was registered by respondent No.2 against the petitioner and after investigation the police submitted report under Section 173 Cr.P.C. against the accused persons and charges have already been framed by the learned Trial Court and the case is going on for prosecution evidence, but the petitioner was declared innocent by the Police and was put in column No.2 of the report under Section 173 Cr.P.C..

(3.) Another FIR No.338 dated 28.06.2011 under Sections 420, 467, 468, 471 and 120-B IPC was registered at Police Station Civil Lines, Rohtak on the basis of complaint of respondent No.2 and after investigation report under Section 173 Cr.P.C. has been submitted against the petitioner and other co-accused.