Kanwaljit Singh Ahluwalia, J. - (1.) Present petition has been filed under Section 482 Cr.PC. praying that the case, arising out of FIRNo.453/2013, registered at Police Station, Pilibanga, District Hanumangarh, for offences under Sections 180,188,417,421 and 422 IPC against the present petitioner, be quashed.
(2.) This Court on 18.09.2013, had passed the following order:-Counsel for the petitioner submits that since the petitioner had filed contempt petition before this Court, for mala fide reasons, FIR has been lodged against the petitioner, it is further contended that the FIR does not give details regarding embezzlement. Issue notice to the respondents for 01.10.2013. Shri A.R.Nikub, learned Public Prosecutor accepts notice. A copy of the petition be served on him. Shri Nikub is directed to submit factual report of the Investigating Officer."
(3.) Today, Mr. A.R.Nikub, the learned Public Prosecutor for the State, has submitted factual report of the SHO Police Station, Pilibanga, District Hanumangarh wherein it is stated that two cases were registered, one case, FIR No.504/2012, dated 26.10.2012, and another case, FIR No.506/2013, dated 23.09.2013. It is stated by the learned counsel that in the first case, cancellation report has been submitted, whereas second case, arising out of FIR No.506/2013, dated 23.09.2013, is pending for investigation.;