MEHTAB S.GILL, J. - (1.) (ORAL)
(2.) LEARNED counsel for the petitioner has stated, that it was on the asking of the petitioner and the complaint of the petitioner, as per Annexure P1 that the department came to know of the new wheat to be changed by old wheat which was stored in the godown at P.R.Centre, Bahadurgarh. LEARNED counsel for the State has argued that the case against the petitioner has been filed on the basis of documents which the learned trial Court has got to still go into. Heard the learned counsel for the parties. CRM No.5668-M of 2005 -2- As it is a matter pertaining to certain documents which are on the record and have to be proved as yet, which the petitioner would be relying upon and the learned counsel for the State would be relying upon. I do not find it proper to pass an order which may prejudice the interest of the petitioner on the respondent before the trial Court. No ground for quashing of the FIR is made out. The petitioner is at liberty to raise all the relevant points, which are raised in this petition, before the trial Court at the appropriate stage. Petition is disposed of as such.;