PARGAT Vs. STATE OF HARYANA

JUDGEMENT

(1.) This is a petition under Sec. 482 of Cr.P.C. for quashing of FIR No.185 dtd. 31/7/2021 registered under Ss. 148, 149, 323, 324, 341 and 506 of the Indian Penal Code, 1860 (Sec. 326 of IPC has been added later on) at Police Station City Ratia, District Fatehabad, Haryana (Annexure P-1) and all the subsequent proceedings arising therefrom on the basis of compromise (Annexure P-2).

(2.) On 27/9/2021, a Coordinate Bench of this Court was pleased to pass the following order:-

(3.) In pursuance of the abovesaid order, a report has been submitted by the Sub Divisional Judicial Magistrate, Ratia (Fatehabad). The relevant portion of the said report is reproduced hereinbelow:-