DEVENDER Vs. STATE OF HARYANA

JUDGEMENT

(1.) Criminal Complaint No.282 dtd. 21/10/2013 under Ss. 436, 379, 323, 324, 148, 149 and 452 IPC Pending in the Court of Addl. Sessions Judge, Jhajjar.

(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-3.

(3.) After that, the petitioner came up before this Court to quash the complaint and charges, and in the quashing petition, impleading the aggrieved person as respondent.