RAJESH KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) This is a petition filed under Sec. 482 Cr.P.C. for quashing of FIR No.824 dtd. 31/7/2016 registered under Ss. 323, 452, 506, 34 of the Indian Penal Code, 1860 at Police Station Sadar Gurugram, District Gurugram (Haryana) (Annexure P-1) and all the subsequent proceedings arising therefrom on the basis of compromise.

(2.) On 28/4/2022, this Court had passed the following order:-

(3.) Learned counsel for the petitioners has submitted that in the present case, there were four accused persons as per the FIR, out of which, one was declared as innocent and one person who was juvenile has been acquitted by the Juvenile Justice Board and thus, the present petition has been filed by remaining two accused persons i.e. the present petitioners.