Daya Chaudhary, J. - (1.) Crl. Misc. No. 2986 of 2011 Application is allowed as prayed for. Crl. Misc. No. M -1624 of 2011
(2.) THE present petition under Section 482 Code of Criminal Procedure has been filed on behalf of Vinod Kumar and Naresh Kumar Yadav for quashing of FIR No. 21 dated 24.8.2011 registered under Sections 409, 420, 467, 468, 471 and 120B IPC at Police Station SVB Rohtak and challan filed in the case subsequently. Learned Counsel for the Petitioners contends that some of the allegations are against the Sarpanch and the case put up by the Petitioners has not been considered by the Investigating agency and they were not associated with the inquiry and the same has been conducted at their back. Learned Counsel further contends that it is not a case of embezzlement and no shortage was found with regard to amount as well as the material.
(3.) HEARD the arguments advanced by counsel for the Petitioners and have also gone through the contents of the FIR, challan and other documents available on record.;