RANDEEP SINGH Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) Randeep Singh, the petitioner has brought this petition under the provisions of section 482 Cr. P.C., for quashing of FIR No. 309 dated 2.6.2012 registered at Police Station Karnal Sadar, District Karnal for an offence punishable under sections 323, 452, 307, 506, 427 of Indian Penal Code alongwith all the subsequent proceedings arising out of the same, on the basis of compromise arrived at between the parties.

(2.) On notice of the petitions, besides State counsel, respondent No. 2 has appeared before me along with his counsel. He has admitted that the matter has been compromised between the parties. He has also filed written reply by way of his affidavit asserting that the matter has been compromised.

(3.) Vide orders dated 27.7.2012 passed by this court, the parties were directed to appear before learned Illaqa Magistrate on 13.08.2012 in order to make statements there with regard to the compromise arrived at between them. The Addl. Chief Judicial Magistrate, Karnal recorded statements of the parties and submitted his report vide letter dated 13.8.2012. According to him, the parties have compromised the matter.