SHIV KUMAR AND OTHERS Vs. STATE OF HARYANA AND ANOTHER
LAWS(P&H)-2012-8-539
HIGH COURT OF PUNJAB AND HARYANA
Decided on August 27,2012

Shiv Kumar And Others Appellant
VERSUS
State Of Haryana And Another Respondents

JUDGEMENT

- (1.) Prayer in this petition is for quashing of FIR No.41, dated 10.3.2010, under Sections 406, 498-A read with Section 34, IPC, registered at Police Station, Khizrawal, Tehsil and District Yamuna Nagar, and the consequential proceedings arising therefrom, on the basis of compromise.
(2.) Vide order dated 23.7.2012, this Court had directed the affected parties to appear before the learned trial Court on 02.08.2012, for getting their respective statements recorded with regard to the compromise. The said Court was also directed to submit its report on or before the date fixed before this Court.
(3.) In compliance of the above, the petitioners as well as the complainant, respondent No.2, did appear before the Court below and got recorded their statements with regard to the compromise.;


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