REGENT COMPUTRONICS PVT. LTD.

Seema Sharma And Another Appellant

V/S

STATE AND OTHERS Respondents

Referred Judgements :-

SHAKUNTALA SAWHNEY VS. KAUSHALYA SAWHNEY [REFERRED TO]
KULWINDER SINGH LADDI VS. STATE OF PUNJAB [REFERRED TO]
DIVISIONAL MANAGER ARAVALI GOLF CLUB VS. CHANDER HASS [REFERRED TO]
GOVERNMENT OF ANDHRA PRADESH VS. P LAXMI DEVI [REFERRED TO]
JAGDISH CHANANA VS. STATE OF HARYANA [REFERRED TO]
MANOJ SHARMA VS. STATE [REFERRED TO]
CENTRAL BUREAU OF INVESTIGATION VS. A RAVISHANKAR PRASAD [REFERRED TO]
GIAN SINGH VS. STATE OF PUNJAB [REFERRED TO]
AVNEESH GUPTA VS. STATE OF NCT OF DELHI [REFERRED TO]
STATE OF MAHARASHTRA VS. VIKRAM ANANTRAI DOSHI [REFERRED TO]
CENTRAL BUREAU OF INVESTIGATION VS. MANINDER SINGH [REFERRED TO]
STATE VS. R. VASANTHI STANLEY AND ORS. [REFERRED TO]
CENTRAL BUREAU OF INVESTIGATION VS. SADHU RAM SINGLA [REFERRED TO]

JUDGEMENT

(1.) Through the medium of instant petition, petitioners had sought quashing of FIR No. 53/2012 dated 01.05.2012 registered at Police Station Hiranagar under Section 294 RPC as also quashing of challan pending in the Court of JMIC Hiranagar. Petitioners also sought permission to allow them to enter into a compromise.

(2.) This Court vide order dated 04.08.2017, on the statement made by learned counsel for the petitioners that the complainant and the accused person(s) have entered into a compromise, directed learned counsel to produce the petitioners before Registrar Judicial along with original compromise deed for recording statements with regard to authenticity of said compromise deed.

(3.) Registrar Judicial has recorded the statements of the petitioners. Statement of the petitioners recorded are placed on record. The same reads:-

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SEEMA SHARMA AND ANOTHER Vs. STATE AND OTHERS

Referred Judgements :-

JUDGEMENT

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