SONU @ ABDUL MUKEET Vs. STATE OF HARYANA

JUDGEMENT

(1.) This petition has been filed for quashing of FIR No. 0371 dated 25.4.2019 registered under Sections 148, 149, 323, 452, 506 IPC, Police Station City Karnal, District Karnal and all the consequent proceedings arising therefrom, on the basis of compromise dated 22.5.2019 (Annexure P-2) arrived at between the parties.

(2.) Vide order dated 29.5.2019, the trial Court was directed to record the statements of the parties with regard to the genuineness and validity of the compromise.

(3.) In compliance thereof, the Chief Judicial Magistrate, Karnal has submitted a consolidated report vide letter dated 30.9.2019 which indicates that the parties appeared before the Magistrate and got recorded their respective statements with regard to the validity of the compromise. As per the report, the compromise arrived at between the parties is genuine, voluntary and out of free will of the parties.