Punjab-Haryana High Court
Sonia Verma And Another vs State Of Haryana And Another on 19 July, 2023
Author: Rajbir Sehrawat
Bench: Rajbir Sehrawat
Neutral Citation No:=2023:PHHC:090534
2023:PHHC:090534
CRM-M-34512-2023 -1-
121 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M-34512-2023
Date of Decision: 19.07.2023
Dr. Sonia Verma and another ...... Petitioners
Versus
State of Haryana and another ......... Respondents
CORAM: HON'BLE MR. JUSTICE RAJBIR SEHRAWAT
Present : Mr. Keshav pratap Singh, Advocate,
for the petitioners.
*****
RAJBIR SEHRAWAT, J. (ORAL)
1. The present petition under Section 482 of the Code of Criminal Procedure has been filed for quashing of FIR No.375 dated 31.10.2022 registered under Sections 420, 467, 506, 34 and 120-B of the Indian Penal Code, 1860 (for short 'the IPC') (Section 467 IPC added later on) at Police Station Kasola, District Rewari.
2. A perusal of the allegations in the FIR show that the entire aspect relates to Killa No.8 in Rectangle No.33. It is not even in dispute that the petitioner had not purchased Killa No.8 in Rectangle No.33. Therefore, on the face of it, it cannot be said that the ingredients of the orders are not, per se, made out. Therefore, this Court does not find any ground to quash the aforesaid FIR as such.
3. Dismissed.
4. However, nothing said herein shall be taken as an expression of 1 of 2 ::: Downloaded on - 21-07-2023 06:45:13 ::: Neutral Citation No:=2023:PHHC:090534 2023:PHHC:090534 CRM-M-34512-2023 -2- opinion on merits of the case in any other proceedings.
(RAJBIR SEHRAWAT) JUDGE 19.07.2023 adhikari Whether speaking/reasoned Yes/No Whether Reportable Yes/No Neutral Citation No:=2023:PHHC:090534 2 of 2 ::: Downloaded on - 21-07-2023 06:45:14 :::