DINESH SHARMA Vs. STATE OF HARYANA
LAWS(P&H)-2021-7-189
HIGH COURT OF PUNJAB AND HARYANA
Decided on July 23,2021

DINESH SHARMA Appellant
VERSUS
STATE OF HARYANA Respondents

JUDGEMENT

RAJESH BHARDWAJ,J. - (1.) Matter has been taken up through video conferencing via Webex facility in the light of the Pandemic Covid-19 situation and as per instructions. CRM-21012-2021
(2.) For the reasons mentioned in the application, the same is allowed and CRM-M-12072-2021 is taken on Board today itself. CRM-M-12072-2021
(3.) Instant petition has been filed under Section 482 Cr.P.C. praying for quashing of FIR No.259 dated 21.06.2018, under Sections 323, 406, 498-A IPC, 1860, registered at Police Station Sector-9A, District Gurugram and all the subsequent proceedings arising therefrom on the basis of compromise dated 17.03.2020 (Annexure P-2).;


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