Mohd. Sarim Danish vs State Of Haryana And Another
2023 Latest Caselaw 5185 P&H

2023:PHHC:057168
250
IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH

Crl. Misc. No. M-3928 of 2023
Date of Decision: April 24, 2023

Mohd. Sarim Danish
hecees Petitioner
versus

State of Haryana and another

seve Respondents
CORAM: HON'BLE MR.JUSTICE SUDHIR MITTAL

kK

Present: Ms. Amrita Garg, Advocate
for the petitioner

Mr. Deepak Grewal, DAG Haryana

Mr. Khalid Tauru, Advocate
for respondent No. 2

Sudhir Mittal, J. (Oral)

The present petition has been filed for quashing of FIR No. 470 dated

05.11.2020 registered under Sections 420, 406 and 120-B IPC at Police Station Ferozepur Jhirka, District Nuh, on the basis of compromise (Annexure P-3).

Pursuant to order dated 25.01.2023, report dated 22.03.2023 has been received from Sub-Divisional Judicial Magistrate, Ferozepur Jhirka. According to this report, statements of the parties have been recorded and that the compromise is genuine and has been arrived at without any threat or coercion.

In view of the above, the petition is allowed and the FIR No. 470 dated 05.11.2020 registered under Sections 420, 406 and 120-B IPC at Police Station Ferozepur Jhirka, District Nuh, and all the consequential proceedings

having arisen therefrom are hereby quashed qua the petitioner.

April 24, 2023 [SUDHIR MITTAL] reena JUDGE

Whether speaking/reasoned : Yes/No Whether Reportable : Yes/No

REENA

2023.04.24 14:33

| attest to the accuracy and integrity of this order/ judgment

Chandigarh