PURAN PARKASH SAINI AND OTHERS Vs. STATE OF HARYANA AND OTHERS
LAWS(P&H)-2012-10-543
HIGH COURT OF PUNJAB AND HARYANA
Decided on October 16,2012

PURAN PARKASH SAINI AND OTHERS Appellant
VERSUS
State Of Haryana And Others Respondents

JUDGEMENT

- (1.) By this common Order, both the petitions bearing Criminal Misc. No.M-4733 of 2012 and Criminal Misc. No.M-5998 of 2012 shall stand disposed of.
(2.) The petitioners namely Puran Parkash, Krishan Lal, Tilak Raj, Amit Kumar, Vasudev, Mahinder Kumar, Sandeep Kumar @ Happy, Jagdish and Mandeep Singh have filed Criminal Misc. No.M-4733 of 2012 for quashing of FIR No.61 dated 27.10.2010 under Sections 143, 147, 149, 323, 506 and 452 IPC registered at Police Station Naggal, District Ambala on the basis of compromise effected between the parties which is annexed as Annexure P-2.
(3.) Similarly, the petitioners namely Tarun Kumar, Kishore Lal Kalra, Hansraj Kalra, Darshan Lal, Madan Mohan Lal, Mahesh Singla and Pankaj Kumar who are in cross version case arising out of DDR No.29(A) under Sections 143, 147, 149, 323 and 506 IPC dated 27.10.2010 filed Criminal Misc. No.M-5998 of 2012, on the basis of compromise effected between the present petitioners and the complainant.;


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