NAVEEN Vs. STATE OF HARYANA

JUDGEMENT

(1.) Present petition has been filed under Sec. 482 Cr.P.C. praying for quashing of FIR No.290 dtd. 20/8/2021 under Ss. 420, 467, 468 and 471 of the Indian Penal Code, 1860 (for short, 'the IPC'\ at Police Station, Israna, District Panipat (P-1) along with all consequential proceedings arising therefrom on the basis of compromise entered into between the parties i.e. petitioner as well as respondent No.2. Status report dtd. 6/5/2024 by way of affidavit of Sh. Dharamvir Singh, HPS DSP, HQ, Panipat filed on behalf of respondent-State is taken on record. Registry to tag the same at appropriate place.

(2.) Petitioner is alleged to have prepared one forged Will on 25/1/2020.

(3.) This Court, while issuing notice of motion, on 25/4/2024, passed the following order:-