ANIL KUMAR Vs. STATE OF HARYANA AND ANOTHER

JUDGEMENT

(1.) Prayer in this petition, filed under Section 482, Cr.P.C., is for quashing of FIR No. 185, dated 18.7.2011 (Annexure P-1), under Sections 406, 498-A and 506, IPC, registered at Police Station, Trarori, District Karnal, and all the consequential proceedings arising therefrom including the judgment of conviction dated 14.8.2013 and the order of sentence dated 17.8.2013, passed by the learned Judicial Magistrate Ist Class, Karnal, on the basis of compromise (Annexure P-4).

(2.) Vide order dated 12.9.2014, the affected parties were directed to appear before the learned Trial Court for getting their respective statements recorded with regard to the compromise. The said Court was also directed to send a report in that regard.

(3.) In compliance of the above, the petitioner, Anil Kumar, as well as respondent No. 2/complainant, Poonam, did appear before learned Judicial Magistrate Ist Class, Karnal, and got recorded their statements with regard to the compromise. The copies of the statements suffered by the petitioner and respondent No. 2/complainant with regard to the compromise along with the report of the learned Court below have been received.