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Judgment
8 paragraphs · 156 wordsThe petitioners seek quashing of FIR No.123 dated 4.8.2018, under Sections 341, 323 and 506 IPC, Police Station Fatehgarh Sahib, District Fatehgarh
Sahib on the ground that even a bare perusal of the FIR does not disclose any offence under Section 323 and 341 of IPC and that at best it could only
to said to constitute an offence under Section 506 IPC.
Having heard the learned counsel for the petitioner and having perused the FIR and without commenting on the merits of the case, the petition is
disposed of with liberty to the petitioners to raise all the points raised herein, before the trial Court at appropriate stage.
Since it has been stated that charges are yet to be framed, the trial Court shall consider all the points raised by learned counsel for the petitioners while
considering the framing of charges, by passing a speaking order.
The petition is disposed of with the aforesaid directions.