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Punjab-Haryana High Court

Tilak Raj And Another vs Reema on 7 July, 2011

Author: M.M.S. Bedi

Bench: M.M.S. Bedi

Crl. Misc. No.M-24772 of 2010                                              [1]




        IN THE HIGH COURT OF PUNJAB AND HARYANA AT

                                  CHANDIGARH.



                                   Crl. Misc. No. M-24772 of 2010

                                   Date of Decision: July 7, 2011

Tilak Raj and another

                                         .....Petitioners

               Vs.

Reema

                                         .....Respondent


CORAM:         HON'BLE MR. JUSTICE M.M.S. BEDI.

                            -.-

Present:-      Mr. Biramjit Arora, Advocate
               for the petitioner.


                     -.-

M.M.S. BEDI, J. (ORAL)

It has been informed that the matter has been compromised. This petition is disposed of with liberty to the petitioner to seek quashing of the FIR on the basis of the compromise by placing on record the relevant material.

July 7, 2011                                          (M.M.S.BEDI)
 sanjay                                                 JUDGE