DALIP KUMAR TIWARI Vs. STATE OF U T CHANDIGARH AND ANR
LAWS(P&H)-2011-1-537
HIGH COURT OF PUNJAB AND HARYANA
Decided on January 13,2011

DALIP KUMAR TIWARI Appellant
VERSUS
State Of U T Chandigarh And Anr Respondents

JUDGEMENT

- (1.) The present petition has been filed on behalf of Petitioner Dalip Kumar Tiwari for quashing of FIR No. 366 dated 2.8.2007 under Section 324 IPC registered at Police Station Sector 17, Chandigarh and all subsequent proceedings arising there from on the basis of compromise annexed as Annexure P-2 with the petition.
(2.) Notice of motion was issued on 2.8.2010 .
(3.) Learned Counsel for the Petitioner submits that the matter has been compromised between the parties and complainant has no objection in quashing of the said FIR.;


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