Prem Kumari vs State of Haryana and others

Sabina, J.—Petitioner has filed this petition u/s 482 of the Code of Criminal Procedure, 1973 for calling the record of FIR No. 541 dated 27.9.2010, u/s 419, 420, 467, 468, 471, 120-B, 506 of the Indian Penal Code, registered at Police Station Faridabad Central, District Faridabad and issuing directions to respondent No. 1 to transfer the matter to some other independent agency. Learned State counsel, who is assisted by Assistant Sub Inspector Mittar Pal Singh, has submitted that cancellation report has already been presented in the Court.

In these circumstances, no ground for interference is made out as the petitioner would be at liberty to challenge the said cancellation report by filing a protest petition. Petition stands disposed of accordingly.