VIJAY SHARMA Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present petition has been filed under Sec. 528 of BNSS, 2023 for quashing of FIR No.0076 dtd. 12/6/2025 under Sec. 318(4) of BNS, 2023 and under Ss. 66, 72, 66-B, 66-C of the Information Technology (Amendment) Act, 2008 registered at Police Station Cyber Crime, District Panchkula and all consequential proceedings arising therefrom on the basis of compromise/settlement dtd. 2/7/2025 (Annexure P-2), which is stated to have been effected between the parties.

(2.) On 10/7/2025, the following order was passed:

(3.) Pursuant to the aforesaid order, report dtd. 18/8/2025 from Additional Chief Judicial Magistrate, Panchkula has been received, which is taken on record. As per the report, the Trial Court has recorded as follows:-