- (1.) ON 31.1.2006, the following order was passed:- "This petition has been filed for quashing on the basis of compromise. In the FIR, Annexure P.1, it is alleged that the petitioners abused and assaulted the complainant on 8.6.2005. It is stated in the petition that matter has been settled and respondent No.2 does not wish to proceed with the criminal case. Learned counsel for the State seeks time. Adjourned to 10.2.2006."
(2.) COUNSEL for respondent No.2 refers to compromise dated 6.2.2006 annexed to Criminal Misc. No.8362 of 2006. In view of this affidavit, counsel for the State has no objection to quashing. Accordingly, proceedings in FIR No.146 dated 9.6.2005, under sections 323/285/506/34 IPC and section 27 of the Arms Act, Police Station Narnaund, District Hisar, are quashed. The petition is disposed of.;