KRISHAN KUMAR Vs. STATE OF HARYANA AND ANR.

JUDGEMENT

(1.) THIS petition has been filed by Krishan Kumar under Section 482 of the Code of Criminal Procedure ("Cr.P.C. for short) for quashing the FIR No. 169/2007 dated 24.8.2007 under Sections 420/406 of the Indian Penal Code ("IPC" for short), registered at Police Station Sadar Sonepat.

(2.) THE FIR was registered on the basis of a complaint made to Education Minister, Haryana. The case of the complainant as per the FIR (Annexure P -1) reads as under:

(3.) IN the case of State of Haryana v. Bhajan Lal , the Apex Court has held as under: