Harpreet Singh vs State Of Haryana And Anr
2022 Latest Caselaw 16538 P&H

251

IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH

CRM-M-6916-2020
Date of Decision:- 12.12.2022

HARPREET SINGH ....Petitioner
Vs.
STATE OF HARYANA AND ANR ...Respondents

CORAM:-HON'BLE MRS. JUSTICE AMARJOT BHATTI

Present: Mr. H.S. Minhas, Advocate for the petitioner.
Ms. Deepshikha Chauhan, Asstt. AG, Haryana.

36 2 2 2 2 ie

AMARJOT BHATTI, J. (Oral)

This is a petition under Section 482 Cr.P.C. for quashing the FIR No.71 dated 13.03.2018 under Section 323, 406, 498-A IPC registered at Police Station Kalayat, District Kaithal in view of the matrimonial compromise/settlement deed dated 31.12.2019 between the petitioner and respondent No.2.

Learned counsel for the petitioner submits that the petitioner has been acquitted by the trial Court vide judgment dated 15.10.2022. The aforesaid contention is supported by learned Counsel representing the State.

In view of the above, the petition is dismissed as infructuous.

12.12.2022 (AMARJOT BHATTI) snd JUDGE

Whether speaking/reasoned: Yes/No. Whether reportable: Yes/No

SANDEEP

2022.12.11 13:26

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