RINKU Vs. STATE OF HARYANA

JUDGEMENT

(1.) This is a petition filed under Sec. 482 of the Code of Criminal Procedure for quashing of FIR No.573 dtd. 27/8/2014 (Annexure P-1) registered under Ss. 323, 342 and 498-A read with Sec. 34 and 377 of the Indian Penal Code (in short 'IPC'), at Police Station Jagadhari City, Yamuna Nagar and all the consequential proceedings arising therefrom, on the basis of compromise (Annexure P-2) arrived at between the parties.

(2.) Vide order dtd. 16/8/2017, the parties were directed to appear before the learned trial Court, for getting their statements recorded. In compliance thereof, report of Judicial Magistrate First Class, Yamuna Nagar at Jagadhari dtd. 1/9/2017 has been received, wherein, it has been noticed that the compromise between the parties is genuine, voluntary and reached without any pressure and undue influence.

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