KARAM CHAND Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS is a petition under Section 482 Cr.P.C. for quashing of FIR No. 446 dated 19.10.2006 under Sections 498-A, 406, 323, 506, 34, 120-B IPC, Police Station City Jagadhri, District Yamuna Nagar (Annexure P-1) which was got registered by respondent No. 2 - complainant against the present petitioners on the basis of the compromise dated 08.07.2011 arrived at between the parties. Copy of the same has been placed on record as Annexure P-2.

(2.) VIDE order dated 07.12.2001, the parties were directed to appear before the Trial Court on 03.01.2012. The trial Court was also CRM No. M 25567 of 2011 2 directed to record the statements of all the affected parties and record a finding whether any volunteer compromise has been arrived at between the parties or not.

(3.) FROM the above, it is clear that the parties have amicably compromised the matter and no useful purpose would be served by continuing the criminal proceedings.