SANJAY Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner-Sanjay alias Kajaliya has approached this Court seeking quashing of FIR No.0258, dtd. 12/8/2023, Police Station Rewari City, District Rewari, under Sec. 379-A IPC, and all subsequent proceedings emanating therefrom on the basis of a compromise having been effected between the parties.

(2.) Vide order dtd. 11/9/2023, the parties had been directed to appear before the trial Court/Illaqa Magistrate so as to get their statements recorded qua the factum of compromise.

(3.) Report of learned Chief Judicial Magistrate, Rewari, has been received, wherein it has been reported that the statements of petitioner/accused Sanjay alias Kajaliya and complainant Sunder have been recorded to the effect that they have compromised the matter amongst themselves.