Prem Kumari Vs State of Haryana and others

Case No: Criminal Miscellaneous No. M-15121 of 2011 (O and M)

Date of Decision: Dec. 6, 2012

Acts Referred: Criminal Procedure Code, 1973 (CrPC) — Section 482#Penal Code, 1860 (IPC) — Section 120B, 419, 420, 467, 468

Hon'ble Judges: Sabina, J

Bench: Single Bench

Advocate: J.S. Hooda, for the Appellant; Gaurav Dhir, DAG, Haryana and Mr. Raj Mohan Singh, Advocate for respondents No. 4 to 9, for the Respondent

Judgement

Sabina, J.@mdashPetitioner 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.

2. 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.