MANISH 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. 272, dtd. 6/9/2018 (Annexure P-1), for the offences punishable under Ss. 147, 148, 323, 341, 379-B of IPC (deleted later on) and Sec. 506 of IPC (added later on), at Police Station Furrukh Nagar, District Gurugram, and final report under Sec. 173 Cr.PC, dtd. 19/9/2018 (Annexure P-2) under Ss. 147, 148, 323, 341, 325 and 506 of IPC, and all the consequential proceedings arising therefrom, on the basis of compromise/MoU dtd. 20/11/2021 (Annexure P-3).

(2.) Vide order dtd. 21/12/2021, 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. 21/12/2021, passed by this Court, the parties have appeared before learned Judicial Magistrate Ist Class, Pataudi, and as per report dtd. 10/1/2022, 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:-