Punjab-Haryana High Court
Mohan Lal Vashisht vs State Of Punjab And Another on 12 January, 2012
Author: Daya Chaudhary
Bench: Daya Chaudhary
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
Crl. Misc. No. M-1392 of 2011 (O&M)
DATE OF DECISION: 12.01.2012
Mohan Lal Vashisht ..........Petitioner
Versus
State of Punjab and another ..........Respondents
BEFORE:- HON'BLE MRS. JUSTICE DAYA CHAUDHARY
Present:- Mr. P.L. Singla, Advocate
for the petitioner.
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DAYA CHAUDHARY, J.
The present petition under Section 482 Cr.P.C. has been filed for quashing of FIR No. 121 dated 30.8.2010 registered under Sections 406/420/120-B IPC at Police Station Derabassi, SAS, Nagar, Mohali along with all consequential proceedings arising therefrom.
Learned counsel for the petitioner has prayed for quashing of the aforesaid FIR only on the ground that civil litigation is pending between the parties and civil suit was filed prior to lodging of the present FIR. Learned counsel further contends that no offence under Sections 406/420/120-B IPC is made out.
Heard.
Admittedly, after filing of this petition, challan has been presented and now the case is fixed for framing of the charge. The petitioner can raise all the pleas raised in this petition before the trial Court at the time of framing of the charge.
In view of the facts as mentioned above, learned counsel for the petitioner prays that he may be permitted to withdraw this petition at this stage.
Dismissed as withdrawn.
Jaunary 12, 2012 (DAYA CHAUDHARY) pooja JUDGE