SAVITA Vs. STATE OF HARYANA

JUDGEMENT

(1.) This petition under Sec. 482 of the Code of Criminal Procedure has been filed for quashing of FIR No.128 dtd. 6/4/2013 registered under Ss. 420, 467, 468, 471 and 120-B of the IPC at Police Station Butana District Karnal and all consequential proceedings arising therefrom, on the basis of compromise arrived at between the parties.

(2.) Vide order dtd. 10/7/2018, the parties were directed to appear before the learned trial CourtIllaqa Magistrate, for getting their statements recorded; as to the genuineness of the compromise. In compliance thereof, report of Judicial Magistrate First Class, Karnal dtd. 7/8/2018, has been received, wherein, it has been noticed that the parties have settled the dispute amicably without any undue influence, coercion or pressure and none of the accused have been declared as proclaimed offender.

(3.) Reply by way of affidavit of Subhash Chand, HPS,Deputy Superintendent of Police, SCB, Rohtak on behalf of respondent No.1 has been filed, which is taken on record.