AMAN Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present petition under Sec. 482, Cr.P.C., has been filed by Aman, for quashing of FIR No. 583, dtd. 20/9/2021 (Annexure P-1), for the offences punishable under Ss. 323, 34, 427 and 506 IPC and Sec. 3(1)(s) of the Prevention of Atrocities (Scheduled Caste and Scheduled Tribes) Act, 1989, registered at Police Station Gharunda, District Karnal, and all the consequential proceedings arising therefrom, on the basis of compromise dtd. 19/1/2022 (Annexure P-2).

(2.) Vide order dtd. 15/2/2022, the affected parties were directed to appear before concerned Illaqa/Duty Magistrate, for getting their respective statements recorded with regard to the compromise. The Illaqa/Duty Magistrate was to submit a report in this regard giving certain details as enumerated in the said order.

(3.) Pursuant to the order dtd. 15/2/2022, passed by this Court, the parties appeared before learned Judicial Magistrate Ist Class, Karnal, and as per report dtd. 29/3/2022, submitted to this Court, both the parties have got recorded their respective statements in Court. The operative part of the report received from learned Court below is as under:-