REGENT COMPUTRONICS PVT. LTD.

SATPAL Appellant

V/S

STATE OF HARYANA Respondents

Referred Judgements :-

SHAKUNTALA SAWHNEY VS. KAUSHALYA SAWHNEY [REFERRED TO]
RAM PRASAD VS. STATE OF UTTAR PRADESH [REFERRED TO]
Y SURESH BABU VS. STATE OF ANDHRA PRADESH [REFERRED TO]
SHIJI ALIAS PAPPU VS. RADHIKA [REFERRED TO]
GIAN SINGH VS. STATE OF PUNJAB [REFERRED TO]
DIMPEY GUJRAL W/O.VIVEK GUJRAL VS. UNION TERRITORY THROUGH ADMINISTRATATOR, U.T. CHANDIGARH [REFERRED TO]
STATE OF RAJASTHAN VS. SHAMBHU KEWAT [REFERRED TO]
NARINDER SINGH VS. STATE OF PUNJAB [REFERRED TO]
STATE OF MAHARASHTRA VS. VIKRAM ANANTRAI DOSHI [REFERRED TO]
PARBATBHAI AAHIR @ PARBATBHAI BHIMSINHBHAI KARMUR VS. STATE OF GUJARAT [REFERRED TO]
KHAJA OBEDULLAH VS. STATE OF ANDHRA PRADESH [REFERRED TO]
THE STATE OF MADHYA PRADESH VS. DHRUV GURJAR AND ANOTHER [REFERRED TO]

JUDGEMENT

(1.) The petitioners who have been arraigned as accused in the cross cases against each other in the above captioned FIRs, have come up before this Court under Sec. 482 CrPC for quashing of their respective FIR and all consequential proceedings based on the compromise qua each other.

(2.) The gist of the allegations is that due to some misunderstanding, scuffle took place in between both the parties and they received injuries. That is why both the parties made the complaint to the police.

(3.) During the pendency of the petition, the accused and the injured have compromised the matter, and its copy is annexed with this petition as Annexure P-3 in both the petitions. After that, the petitioners came up before this Court to quash the FIR qua each other and in the quashing petition, the injured have been impleaded as respondents

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SATPAL Vs. STATE OF HARYANA

Referred Judgements :-

JUDGEMENT

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