HARNARESH SINGH GILL , J.
1. Case is taken up for hearing through video conferencing.
2. The petitioner has sought quashing of FIR No. 301 dated 26.07.2021, under Sections 148, 149, 323, 379-B, 506 IPC and Section 3 of the SC and ST Act, registered at Police Station Sadar Ballabhgarh, District Faridabad, on the basis of a compromise (Annexure P.3).
3. A perusal of the file would show that the true typed copy of the compromise is not complete, inasmuch as, some of the contents of last page of the said document, are missing. Not only this, the true typed copy of the compromise as also its Vernacular do not bear any date. Thus, the said incomplete document cannot be taken and/or made the basis for quashing the FIR.
4. In view of the said fact, this Court is not inclined to entertain the present petition and hence, the same is hereby dismissed.
