DURGA DEVI Vs. UNION TERRITORY CHANDIGARH

JUDGEMENT

(1.) THIS petition has been filed for quashing on the basis of compromise. Since some of the offences are not compoundable and counsel for the petitioners says that evidence has already been recorded, let the trial court take a final decision expeditiously in accordance with law. The petition is disposed of. March 03, 2006 ( ADARSH KUMAR GOEL ) sanjeev JUDGE