RAGHBIR @ BHURA Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS petition under Section 482 of the Code of Criminal Procedure has been filed for quashing of FIR No.386 dated 31.10.2014, registered under Sections 147, 148, 149, 323, 324, 506 of the Indian Penal Code (for short 'the IPC'), at Police Station Madhuban, District Karnal, and all consequential proceedings arising therefrom, on the basis of compromise (Annexure P -2) arrived at between the parties.

(2.) THE learned counsel for the petitioner contends that the parties, who are residents of the same locality, have amicably resolved their dispute. The civil suit filed by petitioner No.1 against the father of respondent No.2, stands withdrawn on 20.11.2014. Vide order dated 26.11.2014, the parties were directed to appear before the learned Chief Judicial Magistrate/Illaqa Magistrate, for getting their statements recorded. In compliance thereof, report of Judicial Magistrate 1st Class, Karnal, dated 23.12.2014, has been received, wherein, it has been noticed that "On 23.12.2014 both the parties appeared and made separate statements that a compromise has been effected. Compromise seems to be genuine."

(3.) HON 'ble Supreme Court in Gian Singh Vs. State of Punjab and another, 2012 4 RCR(Cri) 543, has observed as under: -