KIRANPAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) *** <FRM>JUDGEMENT_64_LAWS(P&H)1_2022_1.html</FRM>

(2.) The gist of the allegations against the petitioner(s) is that on 28/6/2019, the complainant (respondent No.2) made a written complaint to SHO, Kherki Daula, District Gurugram in the following terms:- He stated that he is working at Kherki Toll Plaza and on 28/6/2019 when he asked the driver of one Alto Car to pay the fee then he showed RC certificate in which car was registered in Village Manesar whose toll is exempted. Since the complainant and his officials were already suspecting that people were making false RCs to save toll tax, as such, they called him to show original certificate. On this, the Alto car driver along with owner, started hurling abuses and gave beatings on head by picking stones from the road.

(3.) During the pendency of the petition, the accused and the injured have compromised the matter, and its copy is annexed with this petition as Annexure P-2. After that, the petitioners have come up before this Court to quash the FIR, and in the quashing petition, the injured have been impleaded as respondent(s).