JAI BHAGWAN Vs. STATE OF HARYANA

JUDGEMENT

(1.) CRM No.28428 of 2021 Prayer in this application is for preponing the date fixed in the main petition.

(2.) The petitioners have prayed for quashing of FIR No.0298 dated 12/10/2020 for offence punishable under Ss. 148, 149, 323, 308, 506 of the Indian Penal Code, 1860 (in short 'IPC'), at Police Station Sahlawas, Jhajjar, District Jhajjar and all other consequential proceedings arising therefrom, on the basis of the compromise effected between the parties.

(3.) Vide order dated 29/10/2020, the parties were directed to appear before the trial Court/Illaqa Magistrate to get their statements recorded with regard to genuineness of the compromise.