SURENDER KUMAR SONI Vs. STATE OF HARYANA

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.) Instant petition has been filed under Sec. 482 Cr.P.C. praying for quashing of FIR No.1223, dtd. 24/9/2015, under Ss. 498- A, 406, 323 and 34 IPC, registered at Police Station, City, Gurugram, District Gurugram and all the subsequent proceedings arising therefrom on the basis of compromise (Annexure P-2).

(3.) This Court vide orders dtd. 6/7/2021 directed the parties to appear before the Illaqa Magistrate/trial Court for recording their statements, as contended before the Court, and the Magistrate/trial Court was also directed to send its report.