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Judgment
5 paragraphs · 94 words
Anoop Chitkara, J
Seeking quashing of FIR No.647 dated 13.09.2018, under Sections 323 and 506 IPC, registered at Police Station Gharaunda, District Karnal, the petitioner has come up before this Court under Section 482 Cr.P.C.
Learned counsel for the State on instructions from ASI Rohtash submits that FIR stands quashed based on compromise vide order dated 05.01.2022 passed by this Court in CRM-M-47767-2021making the present petition infructuous.
Learned counsel for the petitioner does not dispute the submission of learned State counsel.
Given above, the present petition is disposed of as having been rendered infructuous.