SAJJAN SINGH Vs. STATE OF HARYANA & ORS.

JUDGEMENT

(1.) PRAYER in the above captioned petitions is for quashing of FIR No. 238, dated 23.08.2011, under Sections 120 -B, 406 and 420, IPC, registered at Police Station, Shahabad, District Kurukshetra, and all the subsequent proceedings arising therefrom, on the basis of compromise. Vide order dated 15.02.2013, this Court had directed the affected parties to appear on 01.03.2013 before the learned Judicial Magistrate Ist Class, Kurukshetra, for making their respective statements with regard to the compromise. The said Court was also directed to send its detailed report in that regard along with copies of the statements to this Court on or before the date fixed by this Court.

(2.) IN compliance thereof, the aggrieved persons, namely, Harbhajan Singh and Gurmeet Kaur (respondent Nos. 5 and 6 in CRM -M -26423 -2011) as well as the petitioners total eight in number of both the petitions, namely, Sajjan Singh, Amar Kaur, Daulat Singh, Gurbachan Singh, Gurdev Singh, Baldev Singh, Joginder Singh and Prem Singh, did appear before the learned court below and got recorded their respective statements with regard to the compromise. It is apposite to mention here that there was one more accused, namely, Parkash, who died during trial, therefore, he could not appear before the court below.

(3.) SIMILAR statement was suffered by Gurmeet Kaur. Even the petitioners got recorded their separate statements on oath, admitting the factum of compromise.