Kshitiz Arora vs State Of Haryana And Another
2022 Latest Caselaw 17501 P&H

122          IN THE HIGH COURT OF PUNJAB AND HARYANA
                         AT CHANDIGARH

                                                     CRM-M-48612-2022
                                                     Date of decision: 21.12.2022



KSHITIZ ARORA                                               ...PETITIONER

                                        VERSUS

STATE OF HARYANA AND ANR.                                   ...RESPONDENTS

CORAM: HON'BLE MR. JUSTICE VIVEK PURI

Present:     Mr. Lalit Kumar Narang, Advocate for the petitioner.

        ****
VIVEK PURI,J. (ORAL)

Petitioner is seeking to quash the FIR bearing No.514 dated

19.09.2015, under sections 498-A/406/506/34 IPC (Sections 34 of IPC added later

on), registered at Police Station Rohtak Civil Lines, District Rohtak on the basis

of compromise.

Learned counsel for the petitioner contends that the petitioner has

been acquitted by the learned trial Court in terms of judgment dated 25.11.2022

and the present petition has been rendered infructuous.

Dismissed as having been rendered infructuous.

21.12.2022                                                  (VIVEK PURI)
renubala                                                       JUDGE
             Whether speaking/reasoned:       Yes/No
             Whether reportable:              Yes/No




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