YOGESH KUMAR Vs. STATE OF HARYANA

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 aggrieved person(s).

(2.) During the pendency of the petition, the accused and the aggrieved persons have compromised the matter, and its copy is annexed with this petition as Annexure P-2.

(3.) After that, the petitioner came up before this Court to quash the FIR, impleading the aggrieved persons as respondents.