CHAIN SUKH Vs. STATE

JUDGEMENT

(1.) The petitioners have filed this petition under section 482 of the Code of Criminal Procedure for quashing the FIR No.91/95, Police Station Prasad Nagar, New Delhi, under sections 452/323/506/34, IPC, pending in the court of Shri R.B. Singh, Metropolitan Magistrate, Delhi.The incident is dated 30th April, 1995, when the complainant and his wife were in their house, and the petitioners forcibly entered inside and started beating the complainant and his wife. The complainant's brother Yad Ram was also given beating. The next day, the matter was reported to the Police, and the complainant got himself medically examined and on the basis of the statement of respondent no.2, FIR NO.91/95 was registered under section 452/323/506/34, IPC.

(2.) It is submitted by the learned counsel for the petitioners, who is accompanied by the petitioners and respondent no.2 in person, that the parties live in the same neighbourhood for a long time and during the pendency of this matter, they have sorted out and reconciled their differences and they have also filed a compromise deed in court which is signed by the parties. It is mentioned in the compromise deed, that the parties have arrived at a compromise with a view to live together with love and affection and to maintain peace, harmony and cordiality amongst their family members.

(3.) It is mentioned that the compromise has been arrived at without any threat, coercion or fraud, amongst the parties and this has been done with a view to protect their future interest and the interest of their children.