SUMANT DASS Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present petition has been filed under Sec. 482 Cr.P.C. for quashing of FIR No.322 dtd. 20/11/2018 registered under Ss. 323, 406, 498-A and 506 IPC at Police Station Pinjore, District Panchkula and all subsequent proceedings arising out of it on the basis of a written compromise (Annexure P-2).

(2.) On 22/3/2022 this Court had directed the parties to appear before the Illaqa Magistrate on 1/4/2022 for recording of their respective statements with regard to the compromise/settlement, who in turn was directed to submit a report along with the recorded statements with regard to the veracity of the compromise, if any, between the parties as also to apprise this Court if is there any other case pending against them and his/their status of being proclaimed offender/person.

(3.) As directed, report dtd. 2/4/2022 from the Sub- Divisional Judicial Magistrate, Kalka, has been received, as per which the parties had recorded their statements before the Trial Court in terms of the compromise arrived at between them and none of the petitioners has been declared a proclaimed offender.