SANDEEP Vs. STATE OF HARYANA

JUDGEMENT

(1.) This petition has been filed under Section 482 of the Code of Criminal Procedure (in short 'Cr.P.C.') for quashing FIR No.204 dated 3.6.2009, under Sections 323, 324, 506 and 34 of the Indian Penal Code (in short 'IPC') and Section 307 added later on by the police, registered in Police Station Sadar Rohtak Tehsil and District Rohtak (Annexure P-1) and all the subsequent proceedings on the basis of compromise dated 13.7.2009 (Annexure P-2).

(2.) Reply by way of affidavit of respondent No.2 filed in the Court, today is taken on record.

(3.) Learned counsel for the petitioners has submitted that now with the intervention of relatives and friends, parities have effect a compromise. Respondent No.2 is present in the Court along with his counsel, has admitted the factum of compromise entered between the parties (Annexure P-2) and also filed reply by way of affidavit, admitting the factum of compromise wherein he has stated that he has no objection if the FIR in question is quashed.