SURENDER KUMAR Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) The petitioner has approached this Court by way of instant petition under Section 482 of the Code of Criminal Procedure (for short 'Cr.P.C.'), invoking its inherent jurisdiction for quashing of FIR No.628 dated 09.08.2014 registered under Sections 323, 506 IPC & Section 3 of Scheduled Caste and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (for short 'SC&ST Act') and later on added Section 23 of Juvenile Justice Act,1986 at Police Station Sohna, District Gurgaon as well as the consequential proceedings arising therefrom, on the basis of compromise (Annexure P-8). Notice of motion was issued.

(2.) In compliance of the order dated 08.12.2014, passed by this Court, the parties got their statements recorded before the learned trial Court. Consequently, report dated 08.01.2015 sent by the learned District and Sessions Judge, Gurgaon has been received which is available on record of the case along with the statements of the parties. Learned Magistrate has reported that the parties have made their statements voluntarily and without any pressure. The compromise arrived at between the parties has been found to be a genuine one.

(3.) Learned counsel for the petitioner submits that the parties have decided to bury the hatchet and are living peacefully. Learned counsel for the petitioner further submits that continuation of the impugned FIR and subsequent criminal proceedings arising therefrom, are liable to be quashed in the interest of justice.