RAM SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Instant petition has been filed under Sec. 482 of the Code of Criminal Procedure, 1973 for quashing of FIR No.82 dtd. 17/9/2017, under Ss. 148, 149, 323, 324, 325, 34, 506 IPC, registered at Police Station Rohrai/Rohadai, District Rewari, Annexure P1, along with all subsequent proceedings arising therefrom, on the basis of compromise along with affidavits dtd. 10/7/2023, Annexure P2.

(2.) Counsel for the petitioners submits that FIR is a fallout of an altercation between the parties, who are neighbours. He submits that the dispute arose due to a misunderstanding, which has been removed and the dispute has been amicably settled by compromise, Annexure P2 and the parties have appeared before the learned Judicial Magistrate and recorded their statements. 2. Upon instructions, State counsel submits that the trial is under-way.

(3.) Counsel for the complainant and injured, respondents No.2 and 3, has admitted the factum of compromise.