(1.) The petitioner, arraigned as accused in the above captioned FIR, has come up before this Court under Sec. 482 Cr.P.C for quashing of the FIR and all consequential proceedings based on the compromise with the aggrieved person. A cross FIR based on the opposite versions was also registered on the statement of the petitioner's party against the complainant party.
(2.) During the pendency of the petition, the accused and the aggrieved person have compromised the matter, and its copy is annexed with this petition as Annexure P-3.
(3.) After that, the parties came to this court by filing separate petition came up before this Court to quash the FIR, and in the quashing petition, impleading the aggrieved person as respondent. A separate petition was also filed for quashing of the FIR registered on the basis of the cross-version. Both petitions are registered as CRM-M-9866-2022; CRM-M-10613- 2022.
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