RAMESHWAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) This order shall dispose of abovementioned two petitions praying for quashing of FIR No.381 dtd. 2/5/2015 for the offences punishable under Ss. 148, 149, 323, 324 of the Indian Penal Code ('IPC' for short) and its cross-version case/FIR No.417 dtd. 12/5/2015 under Ss. 323, 324, 325, 147, 149, 148 IPC, both registered at Police Station Hisar Sadar, District Hisar and all the subsequent proceedings arising therefrom, on the basis of compromise effected between the parties.

(2.) Learned counsel for the petitioners, in CRM-M-34188-2019, submits that inadvertently, father"s name of respondent No.5 is mentioned as Raj Kumar, whereas correct name is Ram Kumar and this fact came to his notice, when statements of all the persons were recorded including that of respondent No.5-Balwan.

(3.) Learned counsel for the petitioners, in their respective cases, submit that no other criminal case is pending between the parties and none of the petitioner is a proclaimed offender.