JAGDEEP Vs. STATE OF HARYANA

JUDGEMENT

(1.) Status report by way of affidavit of Joginder Singh, Deputy Superintendent of Police, Kaithal, District Kaithal, filed by learned State counsel is taken on record. Present petition is for quashing of FIR No.80 dated 12.05.2015 under Sections 323, 332, 353, 186, 506, 34 IPC, registered at Police Station Kalayat, District Kaithal, on the basis of compromise dated 08.08.2018 (Annexure P2).

(2.) Learned counsel for the parties have stated that the present FIR may be quashed as the parties have amicably settled the dispute.

(3.) During the course of preliminary hearing, the trial Court was directed to record the statements of all the concerned parties, with regard to the genuineness and validity or otherwise of the compromise by this Court.