SUSHIL KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) The parties to the impugned prosecution (FIR No. 223 dated 07.09.2004, under Sections 323,506,420,477,342 of the Indian Penal Code, Police Station Sadar, Thanesar, District Kurukshetra) have come to terms and placed on record documented compromise, which may be read as Annexure P-2.

(2.) The parties to the compounding i.e. petitioner - Sushil Kumar and respondent No.2 - Ajay Kumar are present in the Court and identified by their respective counsel. They own up the compounding.

(3.) In the larger interest of the society and to enable the parties to maintain cordial relations, the petition shall stand allowed and FIR No. 223 dated 07.09.2004, under Sections 323,506,420,477,342 of the Indian Penal Code, Police Station Sadar, Thanesar, District Kurukshetra (Annexure P-1) shall stand quashed on account of compounding.