MANGAL SINGH Vs. STATE OF HARYANA AND ANOTHER

JUDGEMENT

(1.) Prayer in this petition is for quashing of FIR No. 85, dated 7.7.2012, under Sections 279 and 337, IPC, registered at Police Station, Sector 14, Panchkula, and all the consequential proceedings arising therefrom, on the basis of compromise.

(2.) Vide order dated 27.9.2012, this Court had directed the affected parties to appear on 4.10.2012 before the learned Chief Judicial Magistrate, Panchkula, for getting their respective statements recorded with regard to the compromise. The said Court was also directed to submit his/her detailed report in that regard on or before the date fixed by this Court.

(3.) In compliance of the above, the injured respondent No. 2-complainant, Balbir Singh, as well as the petitioner, Mangal Singh, did appear before the learned Chief Judicial Magistrate, Panchkula, and got recorded their respective statements with regard to the compromise. Respondent No. 2-complainant, submitted that on 6.7.2012, he had received injuries in an accident. He further submitted that he had effected a compromise with the petitioner. He further submitted that he did not want to continue with the proceedings against the petitioner. Respondent No. 2-complainant, also stated that in terms of the compromise, he had received Rs. 1,00,000/- from the petitioner. Similar statement was suffered by the petitioner.