JASBIR SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Prayer in this petition under Section 482 of Cr.P.C. has been made for quashing of FIR No. 88 dated 03.04.2019, registered at Police Station Mahesh Nagar, District Ambala, under Section 285 of IPC, 1860 and Section 27 of Arms Act, 1959 on the basis of compromise dated 28.05.2019 (Annexure P-2), alongwith all the subsequent proceedings arising therefrom.

(2.) In compliance thereof, the Judicial Magistrate 1st Class, Ambala, vide letter dated 14.10.2019 has submitted that the compromise in question is genuine, voluntary and without any coercion or undue influence. The statements of the parties were recorded accordingly.

(3.) The Hon'ble Full Bench of this Court in case Kulwinder Singh vs. State of Punjab and another, 2007(3) RCR (Criminal) 1052 and Hon'ble Division Bench of this Court in case Sube Singh and another vs. State of Haryana and another, 2013(4) RCR (Criminal) 102 observed that compounding of offence can be allowed even after conviction, during proceedings of the appeal against conviction pending in Sessions Court and in case of involving non-compoundable offence.