RAM PYARI Vs. STATE OF HARYANA

JUDGEMENT

(1.) Through this petition, filed under Section 482 Cr.P.C., the petitioners have prayed for quashing of FIR No.60 dated 08.02.2016 (Annexure P-1) under Sections 323 and 506 read with Section 34 of Indian Penal Code, 1860 (Section 326-B IPC added later on) registered at Police Station Rohtak and subsequent proceedings arising therefrom, on the basis of the compromise dated 09.07.2019 (Annexure P-2) entered into between the parties.

(2.) Vide order dated 19.07.2019, the parties were directed to appear before the trial Court for recording of their statements and report was sought regarding compromise.

(3.) In deference to the said order, a report dated 19.08.2019 submitted by Additional District & Sessions Judge, Rohtak reveals that as per statements made by the parties in the Court, they have voluntarily entered into a compromise and the Court is satisfied that the said settlement is without any fear, pressure, threat or coercion and out of their free will. It is also reported that petitioners have not been declared as proclaimed offenders.