ISHWAR SINGH MALIK Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner has approached this Court seeking quashing of FIR No.261, dtd. 3/6/2014, Police Station Butana, District Karnal, under Ss. 406, 420, 467, 468, 471, 120-B IPC (Annexure P-1) and all consequential proceedings emanating therefrom on the basis of compromise having been effected between the parties.

(2.) Upon perusal of the FIR, this Court finds that it is a case where the allegations are that the accused had sold off the land which vested in State.

(3.) Learned counsel submits that as a matter of fact State is not the aggrieved party and the FIR in question has been lodged by a private person i.e. Kulwant Singh who does not have any objection for quashing of the FIR.