SONU @ CHOTALA Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS petition under Section 482 of the Code of Criminal Procedure has been filed for quashing of FIR No.32 dated 01.03.2013, registered under Sections 326 of the Indian Penal Code (for short 'the IPC'), at Police Station Kosli, District Rewari, and all consequential proceedings arising therefrom, on the basis of compromise arrived at between the parties.

(2.) HEARD . Vide order dated 30.04.2013, the parties were directed to appear before the learned Chief Judicial Magistrate/Illaqa Magistrate, for getting their statements recorded. In compliance thereof, report of Chief Judicial Magistrate, Rewari, dated 09.05.2013, has been received to the effect that the parties have arrived at an out of Court settlement and the said settlement is genuine and without any pressure.

(3.) IN view of the above, this Court feels that no purpose would be served in keeping the proceedings alive. Accordingly, the present petition is allowed; FIR No.32 dated 01.03.2013, registered under Sections 326 IPC, at Police Station Kosli, District Rewari; and all consequential proceedings arising therefrom; are hereby quashed qua the present petitioner.