JAI BHAGWAN Vs. STATE OF HARYANA AND ORS.

JUDGEMENT

(1.) THIS petition under Section 482 of the Code of Criminal Procedure has been filed for quashing of criminal complaint No. 22 -1 of 25.08.2007 titled as Murti Vs. Jai Bhagwan and others, registered under Sections 323, 325, 342, 120 -B, 506 and 149 of the Indian Penal Code (for short 'the IPC'), and all consequential proceedings arising therefrom, on the basis of compromise arrived at between the parties.

(2.) VIDE order dated 31.08.2015, the statements of the parties were ordered to be recorded on the same date as in the connection petition i.e. CRM -M No. 26235 of 2015. In compliance thereof, report of Addl. Sessions Judge, Jhajjar, dated 04.09.2015, has been received, wherein, it has been noticed that the compromise entered between the parties is valid and genuine and is not an outcome of any pressure or coercion.

(3.) IN Narinder Singh and Others Vs. State of Punjab and Another : (2014) 6 SCC 466, it has been observed thus: -