REGENT COMPUTRONICS PVT. LTD.

Mohan Alias Moni Appellant

V/S

STATE OF HARYANA Respondents

Referred Judgements :-

Y SURESH BABU VS. STATE OF ANDHRA PRADESH [REFERRED TO]
GIAN SINGH VS. STATE OF PUNJAB [REFERRED TO]
DIMPEY GUJRAL W/O.VIVEK GUJRAL VS. UNION TERRITORY THROUGH ADMINISTRATATOR, U.T. CHANDIGARH [REFERRED TO]
STATE OF RAJASTHAN VS. SHAMBHU KEWAT [REFERRED TO]
STATE OF MAHARASHTRA VS. VIKRAM ANANTRAI DOSHI [REFERRED TO]
THE STATE OF MADHYA PRADESH VS. DHRUV GURJAR AND ANOTHER [REFERRED TO]
THE STATE OF MADHYA PRADESH VS. LAXMI NARAYAN AND OTHERS [REFERRED TO]

JUDGEMENT

(1.) The petitioners arraigned as accused in the above captioned FIR, have come up before this Court under Sec. 482 CrPC for quashing of the FIR and all consequential proceedings based on the compromise with the victim.

(2.) During the pendency of the petition, the accused and the injured have compromised the matter, and its copy is annexed with this petition.

(3.) After that, the petitioners came up before this Court to quash the FIR, and in the quashing petition, the injured have been impleaded as respondent No.2.

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MOHAN ALIAS MONI Vs. STATE OF HARYANA

Referred Judgements :-

JUDGEMENT

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