DEVENDER SINGH Vs. STATE OF HARYANA AND ANR

JUDGEMENT

(1.) Prayer under Section 482 Code of Criminal Procedure is for quashing of FIR No. 332 dated 4.8.2010 under Sections 452/506/34 IPC, P.S Sampla, Rohtak and the subsequent proceedings on the basis of compromise/affidavit dated 25.8.2010 (P.2) arrived at between the parties.

(2.) As per allegations in the FIR, Petitioner entered the house of the complainant and threatened to kill the entire family of the complainant while hurling abuses because father of the complainant was treating some land as common with one Manvir.

(3.) Vide order dated 9.9.2010, this Court directed the learned trial Court to send report with regard to compromise in pursuance of which, a report/letter dated 22.11.2010 has been received from the JMIC, Rohtak, which is taken on record as Mark-A. It is stated in the report that the complainant has arrived at a compromise with the accused-Petitioner and he has no objection if the aforesaid FIR is quashed on the basis of compromise.