MANPREET SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) This order shall dispose of two petitions i.e. CRM-M-9800- 2018 titled as Manpreet Singh v. State of Haryana and another and CRM-M-55955-2018 titled as Gurpartap Singh and others v. State of Haryana and another.

(2.) The complainant is Jaspal Singh Jubbal, whose daughter Jasmine Jubbal was married with Manpreet Singh on 23/3/2014.

(3.) CRM-M-9800-2018 has been filed by the petitioner-Manpreet Singh (husband of the complainant's daughter) for quashing of FIR No.0259 dtd. 25/7/2017 registered under Ss. 406, 498-A, 506, 34 of IPC at Women Police Station Gurgaon (Annexure P-1), on merits.