ADITIYA SEHGAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner, arraigned as accused in the above captioned FIR, have come up before this Court under Sec. 482 CrPC for quashing of the FIR and all consequential proceedings based on the compromise with the victim.

(2.) During the pendency of the petition, the accused and the victim have compromised the matter, and its copy is annexed with this petition. After that, the petitioners came up before this Court to quash the FIR, and in the quashing petition, the victim has been impleaded as respondent no.2.

(3.) On the prayer of the parties in the present petition, the Court had permitted the parties to appear before the concerned Court to record their statements.