GAURAV RANA Vs. STATE OF HARYANA AND ORS.

JUDGEMENT

(1.) THIS petition under Section 482 of the Code of Criminal Procedure has been filed for quashing of FIR No. 218 dated 15.08.2013, registered under Sections 354 and 506 of the Indian Penal Code (for short 'the IPC') and section 12 of Protection of Children from Sexual Offences Act, 2012, at Police Station Chandimandir, District Panchkula, and all consequential proceedings arising therefrom, on the basis of compromise arrived at between the parties.

(2.) VIDE order dated 03.03.2014, the parties were directed to appear before the learned trial Court on 21.03.2014, for getting their statements recorded with regard to the compromise. The Court concerned was further directed to submit detailed report alongwith copies of the statements of the parties.

(3.) THE Counsel for the petitioner has submitted that the parties have amicably settled the matter, on the basis of the Compromise., He has further submitted that after the said compromise, no dispute subsists between the parties. He has further submitted that, with a view to prevent the abuse of process of Court, and in the interest of justice, the FIR aforesaid, be quashed. He also placed reliance on Kulwinder Singh Vs. State of Punjab, : 2007(3) Law Herald (P & H) 2225, a judgment delivered by a Full Bench of this Court.