MANGAL CHAND SANCHETY Vs. STATE OF HARYANA

JUDGEMENT

(1.) Heard.

(2.) For the reasons stated in the application, the same is allowed and the main case is taken up today for hearing. The petitioners have prayed for quashing of FIR No.558 dtd. 4/12/2015 for offence punishable under Ss. 420 of the Indian Penal Code, 1860 (in short 'IPC') and 63 of the Copyright Act, 1954, at Police Station Mujessar, District Faridabad and all other consequential proceedings arising therefrom, on the basis of the compromise effected between the parties.

(3.) Vide order dtd. 28/3/2019, the parties were directed to appear before the trial Court/Illaqa Magistrate to get their statements recorded with regard to genuineness of the compromise.