- (1.) Issue notice of motion.
(2.) On asking of Court, Mr. Raja Sharma, AAG, Haryana, accepts notice on behalf of the State.
(3.) The present petition has been filed under Section 482 Cr.P.C. for quashing the FIR No.203 dated 30.12.2011 under Sections 406/420/120-B of IPC, registered at Police Station Ambala Sadar, District Ambala and all the subsequent proceeding arising therefrom, on the basis of compromise (Annexure P-2), entered between the parties.;