KOMAL KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) In view of the reasons mentioned in the application, the same is allowed and the hearing of the main petition is preponed from 12/10/2022 and is taken on board today.

(2.) Vide order dtd. 5/10/2021, the parties had been directed to appear before the Trial Court/Illaqa Magistrate so as to get their statements recorded qua the factum of compromise.

(3.) Report of learned Judicial Magistrate 1st Class, Kalka has been received, wherein it has been reported that the statements of petitioners/accused Komal Kumar, Sikander, Deepak Kumar @ Bunty and also of respondent Nos.2 and 3 namely Gurjit Singh and Yogesh Chawala have been recorded to the effect that they have compromised the matter amongst themselves.