YOGESH KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner, arraigned as accused in the above captioned FIR, has 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.

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

(3.) After that, the petitioners came up before this Court to quash the FIR, and in the quashing petition, impleading the aggrieved person as respondent. Vide order dtd. 18/11/2020, the parties were directed to appear before the concerned Court and record their respective statements.