MAYANK AGGARWAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) In the present petition, the prayer of the petitioners is for quashing of FIR No.32 dtd. 18/1/2020 registered under Sec. 420, 467, 468, 471 and 120-B of the IPC, 1860 and Ss. 66-C and 66-D of Information and Technology Act, 2000 at Police Station City Palwal and all other subsequent proceedings arising therefrom, on the basis of compromise entered into between the parties.

(2.) This Court while issuing notice of motion on 1/11/2021 had passed the following order:-

(3.) Learned counsel for the petitioners submits that the parties have already entered into compromise so as to live peacefully and no useful purpose will be served in keeping the FIR alive.