RAJEEV KUMAR @ RAJIV KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) This petition has been filed for quashing of FIR No.40 dated 04.05.2016 (Annexure P-1) under Sections 420, 467, 468 and 471 of Indian Penal Code, 1860 registered at Police Station Dhand, District Karnal and all the consequent proceedings arising therefrom, on the basis of compromise dated 16.07.2018 (Annexure P-2) arrived at between the parties.

(2.) Reply filed on behalf of the State, is taken on record.

(3.) Vide order dated 22.08.2019, the trial Court was directed to record the statements of the parties with regard to the genuineness and validity of the compromise.