DARSHAN KUMAR Vs. STATE OF PUNJAB
LAWS(P&H)-2021-7-174
HIGH COURT OF PUNJAB AND HARYANA
Decided on July 20,2021

DARSHAN KUMAR Appellant
VERSUS
STATE OF PUNJAB 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-20207-2021
(2.) For the reasons mentioned in the application, the same is allowed and CRM-M-9803-2021 is taken on board today itself. CRM-M-9803-2021
(3.) Instant petition has been filed under Section 482 Cr.P.C. praying for quashing of FIR No.8, dated 3.4.2019, under Sections 406, 498- A IPC, registered at Police Station NRI Moga, District Moga and all the subsequent proceedings arising therefrom on the basis of Compromise, dated 1.12.2020 (Annexure P-2).;


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