HARMINDER SINGH Vs. STATE OF HARYANA
LAWS(P&H)-2021-7-202
HIGH COURT OF PUNJAB AND HARYANA
Decided on July 26,2021

HARMINDER SINGH 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-20981-2021
(2.) For the reasons mentioned in the application, the same is allowed and CRM-M-11533-2021 is taken on board today itself. CRM-M-11533-2021
(3.) Instant petition has been filed under Section 482 Cr.P.C. praying for quashing of FIR No.475, dated 24.12.2020, under Sections 354, 452, 506, 509 and 34 IPC, registered at Police Station Jind Sadar, District Jind and all the subsequent proceedings arising therefrom on the basis of Compromise, dated 3.3.2021 (Annexure P-2).;


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