INDERSEN Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS order will dispose of the above mentioned two criminal miscellaneous petitions i.e. Criminal Misc. No.M -39355 of 2013 filed by Indersen, Maru Ram, Ram Dat, Ashwani, Dinesh, Hardutt, Bhoop Singh, Balwant and Kavi Raj under Section 482 Cr.P.C. for quashing of FIR No.116 dated 25.8.2013 for the offences under Sections 147, 148, 149, 323 and 307 IPC and Section 25 of the Arms Act and (later on Section 307 IPC was deleted and Section 195 IPC was added) registered at Police Station Nathusari Chopta, District Sirsa (Annexure -P.1) and Criminal Misc. No.M -39386 of 2013 filed by Mani Ram, Pawan Kumar, Sombir, Mohar Singh, Amit alias Amit Singh, Balbir alias Kalu Ram, Jagdish, Subash, Rohtash, Sandeep and Rai Singh for quashing of cross -version registered for the offences under Sections 147, 148, 323, 324, 326, 285, 506 and 149 IPC and (later on Section 326 IPC was deleted and Section 195 IPC was added) in FIR No.116 dated 25.8.2013 and all other subsequent proceedings arising therefrom on the basis of compromise.

(2.) THE FIR and cross -version were registered against each other as fight ensued between the parties. In the incident, both the parties have received injuries. Section 307 IPC and Section 326 IPC have been later on deleted from the FIR and the cross -version by the Police. Now with the intervention of Panchayat and other respectable and elders of the society, the matter has been compromised between both the parties as they do not want to pursue case against each other.

(3.) ON 21.11.2013, learned Illaqa Magistrate was directed to send report with regard to the genuineness/validity or otherwise of the compromise entered into between the parties after recording the statements of all the concerned parties.