ANJU Vs. STATE OF HARYANA

JUDGEMENT

(1.) Seeking quashing of FIR No.647 dtd. 13/9/2018, under Ss. 323 and 506 IPC, registered at Police Station Gharaunda, District Karnal, the petitioner has come up before this Court under Sec. 482 Cr.P.C.

(2.) Learned counsel for the State on instructions from ASI Rohtash submits that FIR stands quashed based on compromise vide order dtd. 5/1/2022 passed by this Court in CRM-M-47767-2021making the present petition infructuous.

(3.) Learned counsel for the petitioner does not dispute the submission of learned State counsel.