RAJAT GUPTA Vs. STATE OF HARYANA

JUDGEMENT

(1.) Case is taken up for hearing through video conferencing.

(2.) This petition has been filed for quashing of FIR No.655 dated 21.08.2019, registered at Police Station Civil Lines, Karnal, under Sections 323, 420, 498-A and 506 IPC, and all the subsequent proceedings arising therefrom, on the basis of compromise dated 15.10.2019 and 31.10.2019 (Annexure P-3 and P-3/A, respectively) effected between the parties.

(3.) Vide order dated 20.11.2019 passed by a Coordinate Bench, the trial Court/Illaqa Magistrate had been directed to record the statements of the parties with regard to the genuineness and authenticity of the compromise.