DINESH DHANWANT RAI JOSHI Vs. STATE OF HARYANA

JUDGEMENT

(1.) This is a petition under Section 561-A of the Code of Criminal Procedure by Dinesh Dhanwant Rai Joshi Managing Director, Varsha Boilers Ltd. praying that the proceedings against him pursuant to the first information report No. 28 dated the 9th February, 1968, lodged at the Police Station Faridabad be quashed.

(2.) Thereafter the petitioner filed the present petition in this Court and on the 23rd of May, Jindra Lal, J. was pleased to pass the following order thereon -

(3.) Mr. R.K. Chaudhry, learned counsel for the petitioner has tried to place reliance on R.P. Kapur v. State of Punjab, 1960 AIR(SC) 866 in support of the petitioner's case. However, before considering the said authority the admitted facts are that so far the investigation by the police has not been completed, the petitioner has not associated himself with the investigation for the purpose of clarification sought by the prosecuting agency and the crucial thing is that the challan has not as yet been filed in Court.