(1.) The petitioners, arraigned as accused in the above captioned G.D. in FIR No.149 dtd. 1/8/2021 under Ss. 307, 323, 324, 148, 149 IPC and Ss. 25/54/95 Arms Act, have come up before this Court under Sec. 482 CrPC for quashing of the above G.D. 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 petitions to quash the GD, 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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