ROHTAS AND OTHERS Vs. STATE OF HARYANA

JUDGEMENT

(1.) THROUGH the present petition filed under Section 482 Cr.P.C., the petitioners have prayed for quashing of FIR No. 358 dated 19.12.2008 for offence punishable under Sections 148, 149, 323, 427, 506 IPC, registered at Police Station Sadar Rohtak and proceedings emanating therefrom, on the basis of compromise dated 20.05.2013 (Annexure P2), arrived at between the parties. In the instant case, the FIR was registered on the statement of complainant Biro wife of Shri Lok Ram.

(2.) COMPLAINANT -Biro is present in Court along with her counsel. She has filed her duly sworn affidavit deposing that the aforesaid FIR was got registered by her and now with the intervention of the respectables, she has compromised the matter and has no objection if the said FIR is quashed.

(3.) COUNSEL for the State of Haryana has not disputed the correctness of the contention of the petitioners that the parties have arrived at an amicable settlement.