SURINDER PAL Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) The present petition has been filed by the petitioner under Section 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as "Cr.P.C.") for seeking quashing of FIR No. 139 dated 11.9.2014, registered under Sections 341, 354-D & 506 of the Indian Penal Code, 1860 (hereinafter referred to as "IPC") at Police Station Raipur Rani, Tehsil & District Panchkula and all the subsequent proceedings on the basis of the compromise deed dated 19.3.2015 (Annexure P2).

(2.) Vide order dated 31.3.2015, this Court has directed the parties to get their statements recorded before the Illaqa Magistrate. The Illaqa Magistrate was also directed to send his/her report with regard to the validity or otherwise of the compromise after recording the statements of the concerned parties.

(3.) In compliance of the aforesaid order, report has been received from the learned Judicial Magistrate Ist Class, Panchkula through the learned District & Sessions Judge, Panchkula along with the copies of the statements of the parties. In the report, it is stated that the complainant and the accused/petitioner have appeared before him and made statements on 20.4.2015. He further stated that the parties were satisfied with the compromise and they were duly identified by the respective counsel. He further stated that the compromise is genuine and authentic and the same has been arrived at voluntarily. He further stated that only petitioner-Surinder Pal has been indicted as accused in the FIR and he is not a proclaimed offender.