JUDGEMENT
Ajai Lamba, J. -
(1.) THIS petition filed under Section 482 Cr.P.C. prays for quashing FIR No.58 dated 10.5.2003 (Annexure P -1) under Sections 420, 467, 468, 471, 120 -B IPC, registered with Police Station, Kharkhoda, District Sonipat, on the basis of compromise, factum of which is reflected in affidavit sworn by respondent No.2, Het Ram Sharma.
(2.) NOTICE of motion. At this stage, Mr. Gautam Dutt, Advocate, has put in appearance on behalf of respondent No.2 -complainant with the plea that complainant is present in Court and is feeling harassed in going to the Court time and again.
(3.) ON the asking of the Court, Mr. Sukhvinder Singh Nara, Senior Deputy Advocate General, Haryana, accepts notice on behalf of respondent No.1. Complete copy of the petition has been handed over to him.;
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