ATTAR SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Instant petition has been filed under Sec. 482 Cr.P.C. praying for quashing of FIR No.275 dtd. 4/11/2019 under Ss. 326-B, 354, 354-A(1)(iii) and 506 IPC registered at Police Station, Narwana Sadar, District Jind and all the subsequent proceedings arising therefrom on the basis of the compromise dtd. 20/1/2020(Annexure P-2).

(2.) FIR in question was got registered by complainant-respondent No.2 and the investigation commenced thereon. However, with the intervention of respectables, finally the parties arrived at settlement and they resolved their inter se dispute, which is apparent from the compromise(Annexure P-2). On the basis of the same, the petitioners are invoking the inherent power of this Court by praying that continuation of these proceedings would be a futile exercise and an abuse of process of the Court and thus, the FIR in question and all the subsequent proceedings arising therefrom may be quashed in the interest of justice.

(3.) This Court vide orders dtd. 7/3/2022 directed the parties to appear before the Illaqa/Duty Magistrate for recording their statements, as contended before the Court, and the Illaqa/Duty Magistrate was also directed to send its report.