JASBEER SINGH 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. 8 dated 8.1.2006, under Section 498-A, 406, 323, 34 of the Indian Penal Code ('IPC' for short), registered at Police Station Samalkha, District Panipat (Annexure P-1) and all the consequential proceedings arising therefrom in view of compromise (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. Vide order dated 6.8.2012, Trial Court was directed to send its report qua the genuineness and validity of the compromise after recording the statements of the parties.

(3.) In pursuance to the said order, Trial Court has recorded the statements of the parties and has reported that the compromise effected between the parties was genuine.