ASHISH 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.25 dtd. 12/12/2018 registered under Ss. 148, 149, 285, 323, 506 of the Indian Penal Code (for short 'the IPC') and Sec. 27 of Arms Act, at Police Station Asauda, District Jhajjar and all subsequent proceedings arising therefrom, on the basis of compromise dtd. 21/12/2018, arrived at between the parties.

(2.) Reply by way of affidavit of Ajaib Singh, Deputy Superintendent of Police, Bahadurgarh, District Jhajjar has been filed, which is taken on record.

(3.) Vide order dtd. 18/1/2019, the parties were directed to appear before the trial Court/Illaqa Magistrate, for getting their statements recorded; as to the genuineness of the compromise. In compliance thereof, report of Judicial Magistrate 1st Class, Bahadurgarh, dtd. 27/2/2019, has been received, wherein, it has been noticed that the compromise arrived at between the parties is without any pressure or coercion. It is also reported that as per SHO report, the following criminal proceedings are pending against either of the parties. 1. Ashish @ Ashu S/o Ramesh R/o Bhaproda (accused)- an FIR No.102 dtd. 20/3/2010 is pending under Ss. 323, 341, 354, 452, 506, 34 of IPC, at Police Station Sadar, Bahadurgarh. 2. Rahul @ Bhand S/o Satbir R/o Bhaproda (accused)- an FIR No. 562 dtd. 17/9/2015 is pending under Ss. 148, 149, 323, 325 of IPC, at Police Station Sampla (Rohtak). 3. Tejvir @ J.E S/o Veerbhan R/o Bhaproda (accused)- (i) FIR No.26 dtd. 19/10/2007 is pending under Ss. 323, 506, 34 of IPC, at Police Station Sampla, (Rohtak). (ii) FIR No. 178 dtd. 6/5/2013 is pending under Ss. 61/1/14 Excise Act, at Police Station, Urban State, Rohtak.