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The present Special Leave Petition has been preferred against the impugned judgment passed by the High Court of Punjab and Haryana at Chandigarh in Criminal Miscellaneous Petition It was a
...petition under Section of the Code of Criminal Procedure for quashing of FIR registered under Sections IPC on the basis of compromise entered into between the petitioners who are accused in the said FIR and respondent No who is the complainant
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