KASHMIR SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) This petition has been filed for quashing of FIR No. 683 dated 13.8.2018 registered under Sections 148, 149, 323, 324, 326, 506 IPC, Police Station Assandh, District Karnal (Annexure P-1) and all the consequent proceedings arising therefrom, on the basis of compromise dated 24.8.2018 (Annexure P-2) arrived at between the parties.

(2.) Learned counsel for the petitioner submits that vide order dated 22.2.2019 (Annexure P-3) passed in CRM-M-62314-2018, FIR in question was quashed, qua the petitioners except the present petitioner and he has prayed that the FIR may also be quashed qua the present petitioner in view of the compromise effected between the parties.

(3.) Vide order dated 10.9.2019, the trial Court was directed to record the statements of the parties with regard to the genuineness and validity of the compromise.