SURENDER SHARMA Vs. STATE OF HARYANA

JUDGEMENT

(1.) The matter is taken up for hearing through video conference due to COVID-19 situation.

(2.) The petition is for quashing of FIR No. 456 dated 26.11.2020, under Sections 323, 325, 506 read with Section 34 IPC, 1860, registered at Police Station Ballabhgarh Sadar, District Faridabad. alongwith all consequential proceedings arising therefrom on the basis of compromise.

(3.) The FIR was registered at the behest of Raj Kumar. As per the allegations there was dispute with regard to payment of EMI of vehicle purchased by complainant. In an attempt to resolve the issue, the incident occurred on 19.11.2020 where injuries were inflicted to the complainant.