RAJ KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) In the present petition, the prayer of the petitioner is for quashing of FIR No.206 dtd. 9/6/2021 registered under Ss. 279, 337, 338 and 427 of the IPC at Police Station Kanina, District Mahendergarh 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 20/9/2021 had passed the following order:-

(3.) Learned counsel for respondent No.2 does not dispute the above-said compromise which has been arrived at between the parties, according to which complainant does not wish to press the allegations alleged in the FIR any further.