SUKHWINDER SINGH Vs. STATE OF HARYANA.

JUDGEMENT

(1.) The present petition under Sec. 482, Cr.P.C., has been filed by the petitioners, for quashing of FIR No. 73, dtd. 4/6/2020 (Annexure P-1), for the offences punishable under Ss. 148, 149, 323, 324, 506 of IPC (Sec. 326 of IPC added later on), registered at Police Station Panjokhra, District Ambala, and all the consequential proceedings arising therefrom, on the basis of compromise dtd. 31/7/2020 (Annexure P-2).

(2.) Vide order dtd. 17/8/2022, the affected parties were directed to appear before the learned trial Court/Illaqa Magistrate, for getting their respective statements recorded with regard to the compromise. The trial Court/Illaqa Magistrate was to submit a report in this regard giving certain details as enumerated in the said order.

(3.) Pursuant to the order dtd. 17/8/2022, passed by this Court, the parties have appeared before learned Judicial Magistrate Ist Class, Naraingarh, and as per report dtd. 31/8/2022, 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:-