JITENDER Vs. STATE OF HARYANA

JUDGEMENT

(1.) In the present petition, the prayer of the petitioner is for quashing of FIR No. 87 dtd. 31/3/2018 registered under Ss. 279, 336 and 427 of the IPC at Police Station Arya Nagar Rohtak, District Rohtak 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 29/9/2021 had passed the following order:-

(3.) The Trial Court/Illaqa Magistrate is directed to submit the report on or before the next date of hearing containing the following information: