MOHD. AZHAR AND ORS. Vs. STATE

JUDGEMENT

(1.) THIS order shall dispose of two separate petitions filed under Section 482 Cr.P.C. seeking quashing of FIR Nos. 8/2006 and 334/2006 respectively.

(2.) CRIMINAL M.C. No. 3614/2009 has been filed by four petitioners , namely, Mohd. Azhar, Liyaqat Choudhary @ Guddu Tyagi, Shakeel Ahmad and Mr. Farhat Ali Khan for quashing FIR No. 8/2006 registered under Sections 307/120 -B/34 IPC. This FIR has been lodged at the instance of complainant Abhay Singh, who is one of the accused in other FIR.

(3.) MOHD Azhar and Abhay Singh have approached the court seeking quashing of the said FIR's registered by them against each other on the basis of the compromise.