ASHUTOSH MOHUNTA, J. - (1.) (Oral)
(2.) THE petitioners have prayed for quashing of FIR Annexure P-8 under Sections 323, 324, 34 IPC dated 11.9.2002 registered at Police Station Sector-5, Panchkula. It has been averred that the injuries alleged to have been inflicted by the petitioners are actually self-suffered by the complainant side and that the story as depicted in the FIR is absolutely false. Mr. Hooda, learned Senior DAG, Haryana, however, submits that the accused persons had assaulted Mohinder Pal with a sword on 10.9.2002 and caused injuries to him. This fact has been supported by the statement of the witnesses and the medical report given by the PGI on 11.9.2002. It has further been averred that as per the investigation, prima facie the petitioners did commit the offence. It has lastly been submitted that challan has already been presented against the petitioners before the trial Court after adding Section 326 IPC also. Keeping in view the fact that the petitioners have been named in the FIR and they are alleged to have assaulted Mohinder Pal and also the Crl. Misc.No. 46261-M of 2002 fact that challan has been presented against them, therefore, there is no ground to quash the FIR. The petition is dismissed.;