RAJBIR SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) DR . Rajbir Singh has filed the instant petition under Section 482 of the Code of Criminal Procedure (in short "the Code" for quashing FIR No. 105 dated 31.3.2008 Annexure P-1 under Section 338 of the Indian Penal Code registered at Police Station Jhajjar, District Jhajjar.

(2.) LEARNED counsel for the petitioner states that compromise has been effected with Sunil Kumar complainant-respondent No. 2.

(3.) AS per allegations in the FIR, Capt. Mann Singh grandfather of respondent No. 2 was the victim mentioned in the FIR.