RAM MEHAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner-Ram Mehar has approached this Court seeking quashing of FIR No.195 dtd. 18/4/2023, Police Station City Jind, District Jind, under Ss. 406, 420 IPC, and all subsequent proceedings emanating therefrom on the basis of a compromise having been effected between the parties.

(2.) Vide order dtd. 17/7/2023, 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, Jind has been received, wherein it has been reported that statements of petitioner/accused Ram Mehar son of Sh.Mai Ram and complainant Ram Mehar son of Sh. Baljora Singh have been recorded to the effect that they have compromised the matter between themselves.