SANJAY Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioners have preferred this petition for quashing of FIR No.23 dated 07.12.2016 registered under Sections 186, 333, 353 IPC and 146 of Railways Act at Kalka Railway Police Station District Panchkula (Annexure P-1) and all the subsequent proceedings arising in pursuance thereof on the basis of compromise.

(2.) Vide order dated 18.03.2019, following order was passed by the Co-ordinate Bench of this Court:-

(3.) In compliance of the aforesaid order, both the parties appeared before the District and Sessions Judge, Panchkula. The Court after recording statements of the parties has endorsed the factum of compromise. The concluding part of the report reads as under:-