SHREY SUDAN Vs. STATE OF HARYANA

JUDGEMENT

(1.) Present application has been filed for preponing the date of hearing of the main petition i.e. CRM-M-21256-2021, which now stands adjourned to 11/1/2022.

(2.) Mr. Gaurav Bansal, learned Assistant Advocate General, Haryana, who is present in the Court, accepts notice on behalf of respondent-State and Mr. Ankur Gupta, Advocate, who is also present in the Court, accepts notice on behalf of respondent No.2-complainant and they have no objection for the grant of the prayer as raised in the present application.

(3.) In the present petition, the prayer of the petitioners is for quashing of FIR No.439 dtd. 26/10/2018 registered under Ss. 323, 506, 341, 294, 120-B, 34 and 307 of the Indian Penal Code, 1860 at Police Station Faridabad N.I.T, District Faridabad (Annexure P-1) and all other subsequent proceedings arising therefrom, on the basis of compromise entered into between the parties.