GURCHARAN SINGHAND Vs. STATE OF HARYANA

JUDGEMENT

(1.) Instant petition has been filed under Sec. 528 of the BNSS, 2023 (earlier Sec. 482 Cr.P.C.), seeking quashing of the below detailed First Information Report (FIR), and all the consequential proceedings arising therefrom, on the basis of the compromise dtd. 19/2/2025 (Annexure P-2), effected between the parties. DETAILS OF CRIMINAL CASE:- <IMG>JUDGEMENT_137_LAWS(P&H)5_2025_1.jpg</IMG>

(2.) Vide order dtd. 1/3/2025, the affected parties were directed to appear before the learned Trial Court/Illaqa Magistrate, for getting their respective statements recorded with regard to the compromise. The Trial Court/Illaqa Magistrate was to submit a report in this regard giving certain details as enumerated in the said order.

(3.) Pursuant to the aforementioned order, the parties appeared before the Court of learned Judicial Magistrate 1st Class, Ratia, District Fatehabad, and as per report dtd. 10/3/2025, submitted to this Court, both the parties have got recorded their respective statements in Court. From the report received from the learned Court below, the following is discemible:- <IMG>JUDGEMENT_137_LAWS(P&H)5_2025_2.jpg</IMG>