MOHAN LAL Vs. RAM TALWAR

JUDGEMENT

(1.) The petitioner has preferred this petition under Section 482 of the Code of Criminal Procedure, 1973 seeking quashing of complaint (Annexure P-1) bearing No. 275/1 dated 25.07.2007, under Sections 420,467,468,471,323,506 of the Indian Penal Code ('IPC' for short), registered at Police Station City Jagadhri as well as summoning order (Annexure P-2) dated 20.04.2010 in view of the compromise (Annexure P-4) arrived at between the parties.

(2.) Vide order dated 16.05.2011, the trial Court was directed to record the statements of the parties and report qua the validity or otherwise of the compromise.

(3.) In pursuance of the said order, the trial Court recorded the statements of the parties and has reported that the compromise between the parties seems to be true and genuine.