RAJBIR Vs. STATE OF HARYANA

JUDGEMENT

(1.) This is a petition under Sec. 482 Cr.P.C. for quashing of FIR No.299, dtd. 8/7/2020, under Ss. 323, 324, 452, 506 IPC (Sec. 307/120-B IPC and Sec. 25/54/59 of Arms Act added later on), registered at Police Station Namaund, District Hansi, with all subsequent proceedings arising therefrom, on the basis of compromise dtd. 13/3/2024 (Annexure P-5).

(2.) During the pendency of the dispute, the parties have compromised the matter and filed the present petition for quashing of FIR.

(3.) Vide order dtd. 15/4/2024, parties were directed to appear before the Illaqa Magistrate/Trial Court and report with regard to the genuineness of the compromise was called for.