NAVEEN Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioners have approached this Court by way of instant petition under Sec. 482 Cr.P.C. invoking its inherent jurisdiction for quashing of FIR No.18 dtd. 12/3/2015 under Ss. 323/498-A/34 IPC, registered at Police Station Women, District Sonepat and all the consequential proceedings arising therefrom, on the basis of compromise.

(2.) On 26/4/2022, parties were directed to appear before the Trial Court/Illaqa Magistrate and get their statements recorded with regard to the compromise arrived at between them.

(3.) The trial Court was directed to record the statements of all the concerned and send its report regarding genuineness and voluntary nature of the compromise.