DAYA KISHAN Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner(s), arraigned as accused in the above captioned FIR, has come up before this Court under Sec. 482 CrPC for quashing of DDR No. 31 of cross version in the FIR captioned above, and all consequential proceedings based on the compromise with the victims/complainants.

(2.) During the pendency of the petition, the accused 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 complainant has been impleaded as respondent(s).

(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. As per the concerned Court's report, the victim(s), without any threat, consented to the quashing of FIR and consequent proceedings.