SHIV PARSHAD 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.289 dtd. 14/10/2019 under Ss. 323/406/498-A/506 IPC registered at Police Station Sadar, Yamuna Nagar on the basis of compromise (Annexure P-2).

(2.) On 26/11/2021, the parties were directed to get their statements recorded before the learned trial Court/ Illaqa Magistrate.

(3.) In compliance of the order dtd. 26/11/2021, the statements of the parties have been recorded and the learned Chief Judicial Magistrate, Yamuna Nagar, Jagadhri has sent the report and the same is reproduced here-in-below:-