BHARAT KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) This is a petition under Section 482 Cr.P.C. for quashing of FIR No. 0606 dated 18.9.2015 registered under Sections 511, 34, 341, 323, 306, 506 IPC, Police Station Bhiwani City, District Bhiwani (Annexure P-1) and all the consequent proceedings arising therefrom, on the basis of compromise dated 06.1.2016 (Annexure P-2) arrived at between the parties.

(2.) Vide order dated 10.2.2020, 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.

(3.) In compliance thereof, the Principal Magistrate, Juvenile Justice Board, Bhiwani has submitted a consolidated report vide letter dated 26.2.2020 which indicates that the parties appeared before the Magistrate and got recorded their respective statements with regard to the validity of the compromise. As per the report, the compromise arrived at between the parties is genuine and correct. It has also been mentioned in the report that the children in conflict with law are not involved in any other case.