RATTAN SINGH BEDI Vs. STATE OF H.P.

JUDGEMENT

(1.) By way of instant petitions filed under S.482 CrPC, prayer has been made on behalf of petitioners for quashing of proceedings pending in complaint under S.156(3) CrPC in case No. 259-1/295 before learned Additional Chief Judicial Magistrate, Court No. 1, Amb, District Una, Himachal Pradesh and FIR No. 167, dtd. 8/9/2017, under Ss. 406, 408, 465 and 120B IPC registered at Police Station, Amb, District Una, Himachal Pradesh.

(2.) Replies to the petitions on behalf of the respondents are on record. However, before the matters could be heard on their own merit, learned Additional Advocate General, while placing on record communication dtd. 26/8/2021 addressed by Superintendent of Police, Una to his office, submits that the Investigating Officer, after having completed investigation in FIR No. 167 of 2017, has already filed a cancellation report in the competent court of law and as such, nothing remains to be adjudicated in the present petition. Aforesaid communication is taken on record.

(3.) This court finds that a complaint under S.156(3) CrPC came to be lodged against the petitioners in the court of learned Additional Chief Judicial Magistrate, Court No.1, Amb, District on the basis of which case No. 259-1/295 was registered. Pursuant to the directions issued by aforesaid court, police investigated the matter and filed a cancellation report i.e. Annexure P-1 but learned court below on 9/8/2017, directed the Station House Officer, Police Station Amb to register a case under relevant provisions of law against the petitioners. Pursuant to aforesaid direction passed by learned Additional Chief Judicial Magistrate, Court No.1, Amb, FIR No. 167 dtd. 8/9/2017 came to be registered against the petitioners under Ss. 406, 408 and 120B IPC at Police Station Amb,