- (1.) CRM No. 65414 of 2012: 1. Allowed as prayed for. The applicant-petitioners are exempted from filing the certified/original copies of Annexures A-1 to A-3 and typed copies of Annexures A-2 and A-3. CRM No. 65413 of 2012:
(2.) The prayer in this application, filed under Section 482, Cr.P.C., is for re-calling the order passed by this Court on 10.9.2012, whereby CRM-M No. 10756 of 2011, was dismissed.
(3.) Succinctly stating the facts of the case are that the applicants, Sanjay Gambhir and others, had filed CRM-M No. 10756 of 2011 for quashing of FIR No. 645, dated 22.11.2010, under Sections 120-B, 406, 420, 467, 468 and 471, IPC, registered at Police Station, Faridabad Central, District Faridabad. The said petition came up for preliminary hearing on 8.4.2011 and the following order was passed: in CRM-M No. 10756 of 2011 "Present: Mr. Naveen Sharma, Advocate, for the petitioners. -o-o-oLearned counsel for the petitioner states that the matter has been compromised. Notice of motion be issued to the respondents, returnable for 18.8.2011. The Illaqa Magistrate is directed to send the report with regard to the validity or otherwise of the compromise, after recording the statements of all the concerned parties before the next date of hearing. Sd/- (RITU BAHRI) JUDGE April 08, 2011" ;