Punjab-Haryana High Court
Air Commodore (Retd.) Rajendera Parsad ... vs State Of Haryana & Anr on 3 August, 2011
Author: Ajai Lamba
Bench: Ajai Lamba
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH.
Criminal Misc. No.31791 -M of 2008 (O&M)
DATE OF DECISION : AUGUST 3, 2011
AIR COMMODORE (RETD.) RAJENDERA PARSAD PALIWAL
....... PETITIONER(S)
VERSUS
STATE OF HARYANA & ANR.
.... RESPONDENT(S)
CORAM : HON'BLE MR. JUSTICE AJAI LAMBA
PRESENT: Mr. Kunal Dawar, Advocate, for the petitioner(s).
Mr. BS Saini, Sr. DAG, Haryana.
Mr. Aftab Singh, Advocate, for respondent No.2.
AJAI LAMBA, J. (Oral)
1 This petition has been filed under Section 482, Code of Criminal Procedure, praying for quashing of FIR No.106 dated 20.5.2008 under Section 304-A, Indian Penal Code, Police Station, Sector 56, Gurgaon (Annexure P-1).
2 Affidavit of Inspector Anil Kumar, Station House Officer, Police Station, Sector 56, Gurgaon, has been filed in Court today, which is taken on record.
3 Learned counsel for the respondent-State, on instructions from ASI Suresh Kumar, contends that the petitioner is not to be challaned. The accused to be nominated would be Main Pal, Joginder Singh and Hans Raj.
4 In view of the fact that the petitioner is not to be nominated as an accused, the petition has been rendered infructuous and is disposed of as such.
August 3, 2011 ( AJAI LAMBA ) Kang JUDGE