SACHIN KUMAR & ORS. Vs. STATE & ORS.

JUDGEMENT

(1.) By the medium of this Petition, petitioners are seeking quashment of an FIR No. 284 of 2012 dated 21st July, 2012, registered with Police Station Gannur, Sonipat Haryana under Sections 420,467,468,471 and 506 of Indian Penal Code (for short IPC) on the grounds taken in the Writ Petition.

(2.) The Petition, on the face of it, is not maintainable for the following reasons;

(3.) The police State of Haryana is conducting the investigation. Respondent nos. 3 and 4 are not conducting the investigation. It appears that they have been arrayed as a party in the array of respondents just to invoke the jurisdiction of this Court and to give a slip to law. It would be appropriate to reproduce Paragraphs 9(ii) & (iii) of the petition here under.