AMAN LOHAN Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner(s), 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(s).

(2.) 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-2.

(3.) After that, the petitioners came up before this Court to quash the FIR, and in the quashing petition, the injured have been impleaded as respondent(s).