SACHIN Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioners are the accused in FIR No. 0191 dated 18.08.2020 on the file of Police Station Chhapar, District Yamuna Nagar, registered under Sections 148, 149, 323, 324 and 506 IPC. By way of this petition filed under Section 482 Cr.P.C, they seek quashing of the said FIR.

(2.) The basis for seeking such relief is the settlement of their disputes by the petitioners with respondent Nos. 2 to 5 herein, the complainants at whose behest the subject FIR was registered. Compromise Deed dated 05.09.2020 is placed on record in proof of such settlement.

(3.) Taking note of this aspect on 10.09.2020, this Court directed the parties to appear before the Illaqa Magistrate, Yamuna Nagar at Jagadhri, on 16.09.2020 for recording of their statements. The Illaqa Magistrate was directed to submit a report on certain aspects, including the issue as to whether the compromise was genuine and valid.