RAVNEET WALIA AND OTHERS Vs. STATE OF HARYANA AND ANOTHER
LAWS(P&H)-2012-10-511
HIGH COURT OF PUNJAB AND HARYANA
Decided on October 05,2012

RAVNEET WALIA AND OTHERS; PRITIKA DUTTA WALIA Appellant
VERSUS
State Of Haryana And Another Respondents

JUDGEMENT

- (1.) By this common order, Crl. Misc. Petitions viz. CRM M- 25901 of 2012 and CRM M-27925 of 2012 are being decided together as the same arise out of FIR No. 225 dated 17.08.2009 and FIR No. 484 dated 26.10.2009.
(2.) CRM M-25901 of 2012 has been filed by Ravneet Walia and two others under Section 482 Cr. P. C. for quashing of FIR No. 484 dated 26.10.2009, under Sections 498-A, 406 IPC, registered at Police Station Civil Lines, District Gurgaon, and all subsequent proceedings arising therefrom, on the basis of compromise dated 24.09.2011 (Annexure P/2).
(3.) CRM M-27925 of 2012 has been filed by Pritika Dutta Walia under Section 482 Cr. P. C. for quashing of FIR No. 225 dated 17.08.2009, under Sections 323, 342, 467, 468, 506 / 34 IPC, registered at Police Station Palam Vihar, Gurgaon and all subsequent proceedings arising therefrom, qua petitioner on the basis of compromise dated 24.09.2011 (Annexure P/2).;


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