AMAR CHAUDHARY Vs. STATE OF HARYANA AND ANOTHER

JUDGEMENT

(1.) The present petition under Section 482, Cr.P.C., has been filed by the petitioner, Upkar Singh, for quashing of FIR No. 129, dated 5.4.2012, under Sections 323, 406, 498-A and 506 read with Section 34, IPC, registered at Police Station, Ambala Cantt., Ambala, and all the consequential proceedings arising therefrom, on the basis of the compromise.

(2.) Vide order dated 13.12.2013, this Court had directed the affected parties to appear on 20.12.2013 before the learned Trial Court, for getting their respective statements recorded with regard to the compromise. The said Court was also directed to submit a detailed report in that regard along with copies of the statements on or before the date fixed by this Court.

(3.) In compliance of the above, the petitioner as well as respondent No. 2-complainant, did appear before the learned Court below and got recorded their respective statements with regard to the compromise. The copies of the statements and the report were received from the learned Judicial Magistrate Ist Class, Ambala.