SHISHPAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) ***

(2.) The gist of the allegations is that the petitioner (complainant) made a statement before the police and on that statement, police registered the above captioned FIR. Needless to mention all the details as the parties have entered into an out of Court compromise.

(3.) During the pendency of the petition, the accused (respondents) and the victim(s) have compromised the matter, and its copy is annexed with this petition as Annexure P-2. After that, the petitioner(s) came up before this Court to quash the FIR, and in the quashing petition, the accused have been impleaded as respondent(s).