TILAK RAJ Vs. STATE OF HARYANA AND ANOTHER

JUDGEMENT

(1.) The present petition has been filed under Section 482 Cr.P.C. for quashing of FIR No. 10 dated 26.1.2011 registered under Sections 420, 465, 467, 468, 471 IPC at Police Station Sadar Jagadhari, District Yamuna Nagar and subsequent proceedings arising there from on the basis of compromise entered into between the parties. The FIR in question was got registered by respondent No. 2. However, the matter has been compromised due to the intervention of the respectables of the area. Compromise deed (Annexure P-2) has already been placed on record to this effect.

(2.) Vide order dated 25.04.2012, the affected parties were directed to appear before the learned Chief Judicial Magistrate, Yamuna Nagar at Jagadhri on 3.5.2012 and the learned Chief Judicial Magistrate was directed to record the statements of the parties and send its report with respect to the compromise.

(3.) In pursuance to the same, report of the learned Chief Judicial Magistrate, Yamuna Nagar at Jagadhri has been received. As per the said report, the statements of the parties have been recorded. It is further submitted that as per the statements of the parties, the Court is satisfied that the parties have entered into a compromise and complainant does not want to proceed with the case.