RAJINDER KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) By this order CRM-M-51472 and 51944 of 2018 and CRM-M15187 and 15530 of 2019 shall stand disposed of.

(2.) Criminal Misc. No.M-51472 and 51944-2018 have been filed with a prayer to grant pre-arrest bail to Rajinder Kumar, Patwari of the area in FIR Nos.100 and 125. It is not disputed that investigations are complete, challan has been filed. In such circumstances, custodial interrogation of the petitioner is not required. Hence, the interim protection granted to the petitioner-Rajinder Kumar by this Court on 22.11.2018 and 28.11.2018 is made absolute.

(3.) Remaining two petitions i.e. CRM-M-15187 and 15530 of 2019 have been filed under Section 482 Cr.P.C., seeking quashing of FIR No.100, registered under Sections 406/409/420/467/468/471/180/201/120B IPC and FIR No. 125, registered under Sections 406/420/467/468/120B IPC, at Police Station Mahesh Nagar, District Ambala, the final report submitted by the police after investigation and consequential proceedings arising therefrom.