SURINDER SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Heard through video conferencing.

(2.) The present petition has been filed under Sec. 482 of the Code of Criminal Procedure, 1973 for quashing of FIR No.298 dtd. 04.06.2020 registered under Ss. 406, 420 of the Indian Penal Code, 1860 (Sections 370, 195A, 506 IPC, Sec. 12 of the Passport Act, 1967 and Ss. 10, 24, 25 of the Emigration Act, 1983 were added later on) at Police Station Pehowa, District Kurukshetra and all subsequent proceedings arising out of the said FIR, on the basis of compromise dtd. 12.02.2021 (Annexure P-2).

(3.) On 12.07.2021, the following order was passed:-