PARMINDER SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) This case has been taken up through Video Conferencing via Webex facility in the light of Pandemic Covid-19 situation and as per instructions.

(2.) Instant petition has been filed under Section 482 of the Code of Criminal Procedure seeking quashing of FIR No.0149 dated 20.02.2018, under Sections 323/324/506/406/498-A/377 and 34 IPC registered at Police Station City Sirsa, District Sirsa and all proceedings emanating therefrom in view of the compromise dated 24.08.2020 (Annexure P-2)

(3.) Brief facts of the case are that FIR came to be registered at the hands of complainant/respondent NO.2 Gaganpreet Kaur who is none other than the wife of petitioner No.1.