NARENDER Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioners have approached this Court seeking quashing of FIR No.623 dtd. 25/8/2020 registered at Police Station HTM Hisar, District Hisar, under Ss. 147/149/323/342/427/506 IPC and all subsequent proceedings emanating therefrom on the basis of a compromise having been effected between the parties.

(2.) Vide order dtd. 3/9/2021, the parties had been directed to appear before the Illaqa Magistrate/trial Court so as to get their statements recorded qua the factum of compromise.

(3.) Two separate reports of learned Judicial Magistrate Ist Class, Hisar, have been received, wherein it has been reported that the statements of accused/petitioners, namely, Narender Kumar, Ravi, Anant Ram and Sawatri and also of accused/petitioner Sachin (being juvenile) as well as of complainant Sujata have been recorded to the effect that they have compromised the matter amongst themselves.