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Santosh Rani and Another vs State of Haryana and Another

Punjab And Haryana At Chandigarh · Decided on 18 November 2010 · Citation: (2010) 11 P&H CK 0591

HON’BLE JUDGES
Ranjan Gogoi, J
ACTS & SECTIONS REFERRED
Criminal Procedure Code, 1973 (CrPC) — Section 482
RESULT
Dismissed
CASE NUMBER
Criminal Miscellaneous No. M-26249 of 2009 (O and M)
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Judgment

5 paragraphs · 186 words

Ranjan Gogoi, J.—None appears for the Petitioner on call. I have perused the First Information report in respect of which present application u/s 482 Code of Criminal Procedure has been filed. I have also perused the affidavit dated 15.12.2009 filed by the Deputy Superintendent of Police, Hisar.

2.

It will not be necessary to go into contents of the F.I.R. filed against the accused inasmuch as the affidavit of the Deputy Superintendent of Police, Hisar would show that the investigation of the case is over and the accused-Petitioners have been challaned and the case was fixed on 27.1.2010 for framing of charge. What happened thereafter is not known as learned Counsel for the Petitioner has not put in appearance.

3.

In the above circumstances this Court is of the view that this application for quashing of the F.I.R. should not be entertained any further. The said petition is, therefore, dismissed. No costs.

Criminal Misc. No. 61756 of 2008 and Criminal Misc. No. 2303 of 2010

4.

Since main petition has been dismissed as such no orders are required to be passed in these Criminal Miscellaneous applications.