MAHINDER Vs. STATE OF HARYANA AND ANOTHER

JUDGEMENT

(1.) Petitioner has filed this petition under Section 482 of the Code of Criminal Procedure, 1973 for quashing of the FIR No. 377 dated 14.5.2012, under Section 323, 452, 506 of the Indian Penal Code ('IPC' for short), registered at Police Station Sadar Hisar, District Hisar (Annexure P-1) and all the subsequent proceedings arising therefrom in view of compromise dated 20.7.2012 (Annexure P-2) arrived at between the parties.

(2.) Learned counsel for the petitioner has submitted that now the parties have amicably settled their dispute.

(3.) Vide order dated 22.11.2012, Trial Court was directed to send its report qua the genuineness of the compromise after recording the statements of the parties.