PARVEEN KUMAR KAUSHIK Vs. STATE OF HARYANA

JUDGEMENT

(1.) Case is taken up for hearing through video conferencing.

(2.) This is a petition under Sec. 482 Cr.P.C. for quashing of FIR No. 183 dtd. 31/8/2020 registered under Sec. 75 of the Juvenile Justice Act, 2015 and Sec. 506 IPC, Police Station B.P.T.P, Faridabad (Annexure P-1) and all the subsequent proceedings arising therefrom, on the basis of compromise dtd. 15/4/2021 (Annexure P-2) arrived at between the parties.

(3.) Vide order dtd. 06.7.2021, passed by a Co-ordinate Bench of this Court, the trial Court was directed to record the statements of the parties with regard to the genuineness and validity of the compromise.