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Judgment
9 paragraphs · 167 wordsBy way of filing the present petition, the petitioner prays for quashing of FIR No.348 dated 26.12.2017 for offences under Sections 354-A, 354-D, 509
IPC, registered with Police Station City Dabwali, District Sirsa, for the reason that the complainant has lodged false FIR against him due to pendency
of civil litigation. She had named son of the present petitioner, namely, Rajwant Singh, as the culprit. However, during the investigation conducted by
the police, he was found to be innocent and only petitioner has been challaned. It is stated that now the case is fixed for arguments on the point of
framing of charge.
Under the circumstances, the petitioner is relegated to the remedy of raising all these pleas before the trial Court at the time of addressing arguments
on the point of framing of charge and even if the trial Court does not agree with his contentions, he has got remedy of filing revision against the order
of charge.
With such observations, the petition stands disposed of.