DESH PAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) CRM No. 12223 of 2014

(2.) APPLICATION is allowed as prayed for, charge sheet dated 12.06.2012 and 05.10.2012 are taken on record.

(3.) THE instant petition has been filed under Section 482 of the Code of Criminal Procedure, 1973 for quashing of FIR No. 353 dated 29.11.2006 for the offence under Sections 419, 420, 467, 468, 471, 120 -B registered at Police Station, Sadar, Palwal, District Palwal (Annexure P -1) along with all consequent proceedings arising therefrom, on the basis of compromise dated 21.01.2013.