BALBIR SINGH @ BALBIRA Vs. STATE OF HARYANA

JUDGEMENT

(1.) By way of the present petition, filed under Section 482 Cr.P.C., the petitioners have prayed for quashing of FIR No.278 dated 24.8.2019 for offence punishable under Sections 323, 324, 341, 427, 506, 148, 149 IPC, registered at Police Station Nissing, District Karnal as well as all the subsequent proceedings arising therefrom, on the basis of the compromise entered into between the parties.

(2.) Vide order dated 15.10.2019, the parties were directed to appear before the trial Court and the trial Court was directed to record the statements of the parties and submit a report regarding number of persons arrayed as accused in the FIR; whether any accused is proclaimed offender; whether the compromise is genuine, voluntary and without any coercion or undue influence and whether any accused person is involved in any other FIR. The trial Court was also directed to record the statement of the Investigating Officer as to how many victims/complainants are there in the FIR.

(3.) A report dated 21.11.2019 has been submitted by the Judicial Magistrate 1st Class, Karnal, wherein it has been reported that statements of the petitioners and respondents No.2 to 7 have been recorded and statements made by the parties in the Court reveal that they have voluntarily entered into a compromise and the Court is satisfied that the parties have amicably settled their dispute without any fear, pressure, threat or coercion and out of their free will. It has further been submitted that as per the report of the Investigating Officer, no accused is proclaimed offender in the present case.