(1.) Prayer in this petition is for quashing of the order dated 25.04.2017 (Annexure P-7) passed by the Judicial Magistrate First Class, Garhshankar, and for issuance of direction to the trial Court to pass appropriate order on the cancellation report (Annexure P-8) moved by the police for the 4th time in FIR No.11 dated 29.01.2013 under Sections 302, 506, 34 IPC (Section 302 IPC was deleted and Section 304 A IPC was added), registered at Police Station Mehilpur, District Hoshiarpur.
(2.) Learned counsel for the petitioner submits that after registration of the FIR, the police submitted a cancellation report (Annexure P2) by recording a finding that no one was found at fault, in the accident resulting into death of one Gurpreet Singh.
(3.) Thereafter, the trial Court, vide order dated 02.09.2015 (Annexure P3), after recording the statement of the complainant that he is not in agreement with the cancellation report, directed further investigation in the case.