SANDEEP Vs. STATE OF HARYANA

JUDGEMENT

(1.) Case has been taken up for hearing through Video Conferencing.

(2.) This is a petition under Section 482 Cr.P.C. for quashing of FIR No.33 dated 29.03.2017 under Sections 148, 323, 324, 376, 498-A and 511 IPC read with Section 149 IPC (Sections 326 and 406 IPC read with Section 34 IPC added later on, whereas Sections 148, 149, 376 and 511 IPC deleted later on), registered at Police Station Women Police Station Jind, District Jind, and all subsequent proceedings arising therefrom, on the basis of compromise dated 06.01.2020 (Annexure P/2) arrived at between petitioners and respondent No.2/complainant.

(3.) Learned counsel for the petitioners has placed on record photocopy of final report under Section 173 Cr.P.C. (Challan), in terms of which, offence under Sections 148, 376 and 511 IPC read with Section 149 IPC were deleted, whereas offence under Sections 326 and 406 IPC read with Section 34 IPC were added. He has also placed on record photocopy of charge-sheet dated 04.08.2017, in terms of which, the Trial Court has framed charges against the petitioners-accused under Sections 323, 324, 326, 406 and 498-A IPC read with Section 34 IPC.