SONU Vs. STATE OF HARYANA

JUDGEMENT

(1.) PRAYER in this petition is for quashing of FIR No.214 dated 24.04.2014, under Sections 363/366A IPC and Sections 3(2)(5) of the Scheduled Castes & Scheduled Tribes (Prevention of Atrocities) Act, 1989, registered at police station Assandh, District Karnal and all other consequential proceedings arising therefrom on the basis of compromise (Annexure P2) having been entered into between the parties.

(2.) THE abovesaid FIR has been registered on the complaint moved by Chrandass, respondent No.2 alleging the commission of offences punishable under Sections 363/366A IPC and Sections 3(2)(5) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 by the petitioner.

(3.) DUE to the intervention of respectables, elders and friends, a compromise has been arrived at between the parties reduced into writing on 19.09.2014, Annexure P2. The parties wish to live in peace and harmony and put an end to the acrimony between them.