MEENAKSHI SHARMA Vs. STATE OF HARYANA AND ORS

JUDGEMENT

(1.) The present application under Section 482 Cr.PC has been filed to place on record Annexures P8 and P9 i.e. compromise arrived at between the parties and affidavit duly sworn by petitioner owning up the compromise. Further prayer is to permit the petitioner to withdraw main Crl.M. No. M-36622 in view of the compromise between the parties.

(2.) Crl.M. No. M-36622 was filed by petitioner-Meenakshi Sharma for issuing directions to respondents 2 to 4 (police authorities), to conduct a fair and proper investigation into her representations dated 11.7.2009 (PI) and 18.7.2009(P2) and register a case against private respondents 5 to 8.

(3.) At the time of hearing on 23.7.2010, leaned counsel for the petitioner on instructions from the latter stated that she and respondents had entered into a compromise whereby respondents had undertaken to withdraw all the cases filed by them against the petitioner and her family members and in return the petitioner had also agreed to withdraw all the cases filed by her against them. Accordingly, both the parties were directed to file their respective affidavits with regard to action taken by them in terms of the alleged compromise.