SUNIL Vs. STATE OF HARYANA

JUDGEMENT

(1.) This petition has been filed for quashing of FIR No.339 dated 03.06.2017, registered at Police Station Rohtak City, District Rohtak, under Sections 406, 420 and 506 IPC, and all the subsequent proceedings arising therefrom, on the basis of compromise dated 15.11.2019 (Annexure P-2) arrived at between the parties.

(2.) In compliance thereof, the learned Judicial Magistrate Ist Class, Rohtak, has submitted a report vide letter dated 21.01.2020 which indicates that the parties appeared before the Magistrate and got their respective statements recorded with regard to the validity of the compromise. As per the report, the compromise arrived at between the parties is genuine and without any pressure or coercion from any corner.

(3.) The Hon'ble Full Bench of this Court in case Kulwinder Singh vs. State of Punjab and another, 2007(3) RCR (Criminal) 1052 and Hon'ble Division Bench of this Court in case Sube Singh and another vs. State of Haryana and another, 2013(4) RCR (Criminal) 102 observed that compounding of offence can be allowed even after conviction, during proceedings of the appeal against conviction pending in Sessions Court and in case of involving non-compoundable offence.