BALBIR Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS is a petition for quashing of FIR No.135, dated 01.05.2013, under Sections 354, 354-A, 451, 506 and 509 of the Indian Penal Code, registered at Police Station, Madhuban, District Karnal, and all the consequential proceedings arising therefrom, on the basis of compromise.

(2.) VIDE order dated 19.11.2013, this Court had directed the affected parties to appear on 28.11.2013 before the learned trial court, for getting their respective statements recorded with regard to the compromise. The said Court was also directed to send its detailed report along with copies of the statements, to this Court.

(3.) LEARNED counsel for the petitioner submits that the alleged offences committed by the petitioner are personal in nature. The petitioner as well as respondent No.2, Sunita, are thickly related with each other. He further submits that with the intervention of the respectable and the elderly people of the society, both the factions have sorted out their disputes and effected a compromise. He also submits that the petitioner as well as respondent No.2 did appear before the learned court below and suffered their respective statements with regard to the compromise. It has also been contended that the pendency of the FIR and continuation of the trial would be a sheer abuse of the process of law. In support of his contentions, he has placed reliance on a judgment of Five Judge Bench of this Court in the matter of Kulwinder Singh and others vs. State of Punjab and another, 2007 (3) RCR (criminal) 1052.