OM PARKASH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Both the petitions are taken up together for final disposal since one of the petitioner namely Om Parkash is petitioner in both the cases and rather it will be necessary to take up both these cases together for final disposal in view of the peculiar facts and circumstances.

(2.) Both these petitions have been filed under Sec. 482 of the Code of Criminal Procedure for quashing of the FIRs based upon compromise between the parties.

(3.) The present petition has been filed under Sec. 482 of the Code of Criminal Procedure for quashing of the FIR No.116 dtd. 28/5/2020, under Ss. 420, 506 IPC and Sec. 10/24 of Emigration Act, 1983, registered at Police Station Garhi, District Jind, Haryana and all other consequential proceedings arising therefrom, based upon compromise between the parties.