Punjab-Haryana High Court
Din Dayal & Ors vs State Of Haryana & Anr on 3 July, 2015
Author: Rameshwar Singh Malik
Bench: Rameshwar Singh Malik
HIGH COURT FOR THE STATES OF PUNJAB & HARYANA AT
CHANDIGARH
CRM-M-35911-2014
Date of decision:3.7.2015
Din Dayal and others ...Petitioners
Versus
State of Haryana and another ...Respondents
CORAM: HON'BLE MR. JUSTICE RAMESHWAR SINGH MALIK
Present: Mr.Sanjay Vashisth, Advocate for the petitioners.
Mr. Manoj Kumar Sangwan, DAG, Haryana.
RAMESHWAR SINGH MALIK, J. (Oral)
Petitioners, by way of instant petition under Section 482 Cr.P.C., seek quashing of FIR No.394 dated 27.8.2014 registered under Section 420, 406, 506 and 120-B IPC at Police Station, Sarai Khawaja, District Faridabad and the consequential proceedings arising therefrom.
Notice of motion was issued and presentation of challan was stayed. Reply on behalf of State of Haryana has been filed.
Learned counsel for the State, on instructions from ASI Aasman Singh, Sarai Khawaja, District Faridabad, Sector-37, Faridabad and referring to the averments taken in para 4 of the reply filed by way of affidavit dated 4.2.2015, submits that during the investigation of the case, it was found that the matter was of civil nature. Therefore, the cancellation report dated 16.1.2015 has been prepared and submitted to the higher authorities for presenting the same before the learned Illaqa Magistrate. In addition to the above, learned counsel for the State submits that the cancellation report shall be presented to the court of competent jurisdiction at an early date and in any case within a period of two months from the date of receipt of a certified copy of order passed by this Court. He concluded by submitting that in view of the cancellation report having been prepared, the present petition does not survive and the same may be disposed of, as having been rendered infructuous.
Faced with the above, learned counsel for the petitioners also fairly states that let the instant petition may be disposed of, in view of the statement made by the learned counsel for the State.
Ordered accordingly.
3.7.2015 (RAMESHWAR SINGH MALIK)
mks JUDGE
MUKESH KUMAR SALUJA
2015.07.03 17:49
I attest to the accuracy and
authenticty of this document.