Mohsen vs State Of Haryana And Another
2022 Latest Caselaw 6809 P&H

         IN THE HIGH COURT OF PUNJAB AND HARYANA
                    AT CHANDIGARH
(270)                                      CRM-M-51254-2019
                                   Date of decision:- 13.07.2022

Mohsen                                                ...Petitioner
                                Versus
State of Haryana and another                          ...Respondents



CORAM: HON'BLE MR. JUSTICE SUVIR SEHGAL

Present:- Mr. Vimal Kumar Gupta, Advocate for the petitioner.

          Mr. Deepak Kumar, DAG, Haryana for State-respondent No.1.

          Mr. Nonish Kumar, Advocate for complainant-respondent No.2.
                ...

SUVIR SEHGAL, J. (Oral)

Instant petition has been filed under Section 482 of the Code of

Criminal Procedure, 1973 seeking quashing of FIR No.133 dated

05.11.2019, registered for offence under Section 452 of the Indian Penal

Code, 1860 and Section 8 of Protection of Children from Sexual Offences

Act, 2012, at Police Station Women, Sector 51, Gurugram, Annexure P-1,

along with all subsequent proceedings arising therefrom, on the basis of the

compromise dated 19.11.2019, Annexure P-2, arrived at between the parties.

Counsel for the petitioner submits that as the petitioner has been

acquitted by the Trial Court by judgment dated 12.04.2022, the petition has

become infructuous.

Dismissed as having been rendered infructuous.

                                           (SUVIR SEHGAL)
13.07.2022                                      JUDGE
Kamal
         Whether Speaking/Reasoned                   Yes/No
         Whether Reportable                          Yes/No

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