- (1.) Can a person be permitted to resile from compromise after taking advantage of the same, is an issue which arises in this petition.
(2.) The petitioners seek quashing of the order dated 15.04.2006 passed by Sub Divisional Judicial Magistrate, Hansi in a complaint case tilted Santosh versus Rajesh etc., whereby the petitioners stand summoned to face trial for offences under Sections 498-A, 406 and 323 IPC. The petitioners had filed a revision against this order, which was dismissed. The petitioners, accordingly, would pray for quashing of the order passed by Sessions Judge, Hisar as well.
(3.) Respondent No. 2 had lodged this complaint at Police Station Narnaund and FIR No. 172 dated 12.06.2004 was registered.;