HONEY BHASIN Vs. STATE OF UT CHANDIGARH

JUDGEMENT

(1.) Matter has been taken up through video conferencing via Webex facility in the light of the Pandemic Covid-19 situation and as per instructions.

(2.) For the reasons mentioned in the application, the same is allowed and CRM-M-28233-2019 is taken on Board today itself.

(3.) Instant petition has been filed under Sec. 482 Cr.P.C. praying for quashing of FIR No.327 dtd. 7/11/2014, under Ss. 406, 498-A IPC, 1860, registered at Police Station Sector-17, Chandigarh and all the subsequent proceedings arising therefrom on the basis of compromise deed dtd. 1/7/2019 (Annexure P-2).