RESHAM SINGH 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 a 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 petitioner came up before this Court to quash the FIR, and in the quashing petition, the aggrieved person has been impleaded as respondent. Vide order dtd. 24/11/2021, the parties were directed to appear before the concerned Court to record their statements.