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AIROnline 2019 P and H 1613
Punjab And Haryana High Court
Hon'ble Judge(s):
Rajbir Sehrawat
, J
Criminal P.C. (2 of 1974) , S.482— Quashing of FIR - Compromise between parties - Offence under Ss. 295, 506 of Penal Code - Dispute amicably settled between parties - No useful purpose would be served by keeping proceedings alive - Considering law settled - FIR liable to be quashed. (Para 7 8)
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