HARCHANDI Vs. STATE OF HARYANA

JUDGEMENT

(1.) - This petition has been filed under Sec. 482 Cr.P.C. for quashing of FIR No.261 dated 11.08.2015 registered under Sections 354-B, 323 and 436 read with Sec. 34 of Indian Penal Code (for short 'IPC') at Police Station Chand Hut, District Palwal on the basis of compromise arrived at between the parties.

(2.) While issuing notice of motion on 02.12.2015, the parties were directed to appear before the Illaqa Magistrate/Duty Magistrate for recording of their statements with regard to compromise. The Illaqa Magistrate/Duty Magistrate was also directed to send the report to show as to whether compromise arrived at between the parties is genuine and is without any pressure from either side.

(3.) In response to the said directions issued by this Court, the parties appeared before Judicial Magistrate Ist Class, Palwal and their statements were recorded. After recording of their statements, a report along with the statements of the parties has been sent, which is on record wherein the factum of compromise has been affirmed. It has also been mentioned in the report that the compromise arrived at between the parties is voluntarily and is without any pressure and threat. Complainant-respondent No.2 Pooja has specifically stated in her statement that she has no objection in quashing of the FIR and other proceedings. Complainant has also stated that she does not want to proceed further against the accused. The compromise was arrived at between the parties with the intervention of respectables of the village as both the parties are residents of the same village. It has also been mentioned in the statements that both the parties want to lead a peaceful life.