AMIT MEHTA Vs. STATE OF HARYANA
LAWS(P&H)-2021-8-71
HIGH COURT OF PUNJAB AND HARYANA
Decided on August 12,2021

Amit Mehta 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-24067-2021
(2.) For the reasons mentioned in the application, the same is allowed and CRM-M-18507-2019 is taken on Board today itself. CRM-M-18507-2019
(3.) Instant petition has been filed under Section 482 Cr.P.C. praying for quashing of FIR No.0049 dated 21.01.2018, under Sections 498-A, 323, 406, 506, 34 IPC registered at Police Civil Line, Hisar, District Hisar, and all the subsequent proceedings arising therefrom on the basis of compromise.;


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