Punjab-Haryana High Court
Lakhmi Chand And Ors vs State Of Haryana & Anr on 19 January, 2016
Author: Daya Chaudhary
Bench: Daya Chaudhary
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH.
Crl. Misc. No.M-43092 of 2015
Date of Decision: 19.01.2016
Lakhmi Chand and others ....Petitioners
Versus
State of Haryana and another ....Respondents
BEFORE :- HON'BLE MRS. JUSTICE DAYA CHAUDHARY
1. Whether reporters of local newspapers may be allowed
to see the judgment ? (Yes/No)
2. To be referred to reporters or not ? (Yes/No)
3. Whether the judgment should be reported in the Digest ?
(Yes/No)
Present:- Mr. Jamshed Ahmed, Advocate
for the petitioners.
*****
DAYA CHAUDHARY, J. (ORAL)
This petition has been filed under Section 482 Cr.P.C for quashing of FIR No.346 dated 14.06.2015 registered under Sections 323, 325, 354(A), 452 and 506 IPC at Police Station Hodal, District Palwal.
Admittedly, the investigation in the case has not been completed so far and the same is in progress. To intervene at this stage would amount to interfering with the investigation. It cannot be said that the challan is going to be presented against the petitioners. The FIR cannot be quashed at this stage.
Dismissed at this stage.
(DAYA CHAUDHARY) 19.01.2016 JUDGE gurpreet GURPREET KAUR 2016.01.21 13:11 I attest to the accuracy and authenticity of this document HIgh Court Chandigarh