MUKESH KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) Present petition has been filed taking exception to the challan (final report under Section 173 Code of Criminal Procedure) submitted by the prosecution in the Court.

(2.) Basic allegation against the petitioner is that annoyed by the visit of bank officials to his residence concerning a departmental enquiry against his wife, he went to the bank and manhandled bank staff, tried to snatch rifle from the guard and beat certain bank officials.

(3.) Fir in this regard was registered on 22.3.2018 under Section 186, 332, 353 and 506 IPC at Police Station Farakpur, District Yamunanagar. Initial investigation was carried out by ASI Balwinder Singh, who arrested the petitioner but learned Area Magistrate granted bail on 25.03.2018. Petitioner moved a complaint to the Superintendent of Police, Yamunanagar on 28.3.2018, alleging that he has been falsely implicated. The aforesaid complaint was marked to the Deputy Superintendent of Police (Headquarters), who after carrying out an investigation, found that the allegations levelled in the FIR.were not correct. Report in this regard by the Deputy Superintendent of Police was submitted, recommending cancellation of the case. An application before the learned trial court to discharge the accused was also moved. Cancellation report was prepared on 4.5.2018 by the then Station House Officer Inspector Subhash.