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Judgment
6 paragraphs · 148 wordsAnoop Chitkara, J
Seeking quashing of FIR No.635 dated 30.11.2018, registered under Sections 323, 506 IPC, 1860 at Police Station Dharuhera, District Rewari, the petitioner had come up before this Court by filing the present petition under Section 482 Cr.P.C.
Counsel for the State submits that after filing of the present petition, charges have been framed. Once judicial order has been passed and charges have been framed, it becomes mandatory to challenge judicial order which has overwritten the police report.
Given above, the present petition is disposed of with liberty to the petitioner to file fresh petition challenging the framing of charges, if so desires.
It is clarified that the time for which the present petition is pending before this Court, shall not be counted for the purpose of limitation as such, limitation period will start from today i.e. 19.12.2022.
All pending application(s), if any, stand disposed of.