HARVINDER SINGH Vs. STATE OF PUNJAB
LAWS(P&H)-2012-12-18
HIGH COURT OF PUNJAB AND HARYANA
Decided on December 19,2012

HARVINDER SINGH Appellant
VERSUS
STATE OF PUNJAB Respondents

JUDGEMENT

JITENDRA CHAUHAN,J. - (1.) THIS petition under section 482 Cr.P.C has been filed for quashing of FIR No. 126 dated 22.3.2009, under sections 452/448/511/506/323/34 IPC, registered at Police Station Phase-I, Mohali and all the subsequent proceedings arising therefrom, on the basis of compromise (Annexure P-2) reached between the parties.
(2.) HEARD . The parties are present in person. They are identified by their respective counsels.
(3.) REPLY by way of affidavit of respondent No. 2 filed in the court, is taken on record.;


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