Punjab-Haryana High Court
Rajinder Kumar Dhawan And Another vs Union Territory Of Chandigarh And ... on 15 July, 2013
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM No. M-13662 of 2011
Date of Decision: 15.07.2013
Rajinder Kumar Dhawan and another
......Petitioner(s)
Vs.
Union Territory of Chandigarh and another
.........Respondent(s)
CORAM: HON'BLE MR. JUSTICE R.P. NAGRATH
Present: None for the petitioner.
Mr. Sarfraj Hussain, Addl. P.P., for U.T.
None for respondent Nos. 2.
*****
R.P. NAGRATH. (ORAL) The report has been perused. Learned counsel for the State on instructions from ASI Balvinder Singh informed that after investigation challan was presented before the Area Magistrate on 30.08.2010 against the petitioner and his son. The charge was also framed and now the case is posted for prosecution evidence.
There are specific allegations against the petitioners. No ground is found to accept this petition and this petition for quashing of FIR No. 339 dated 12.07.2009 for offences under Sections 406, 498-A and 506 IPC is dismissed with liberty to the petitioners that they may approach the trial Court for seeking exemption, if they make out a ground for that.
Dismissed with the aforesaid liberty.
(R.P.NAGRATH) JUDGE July 15, 2013 nitin Nitin 2013.07.17 10:37 I attest to the accuracy and integrity of this document