PINKI Vs. STATE OF HARYANA

JUDGEMENT

(1.) Reply by way of affidavit of Mittar Pal Singh, HPS, Deputy Superintendent of Police Narnaul, District Mahendergarh, has been filed in the Court today. The same is taken on record.

(2.) This petition has been filed for quashing of FIR No.249 dated 27.05.2016, registered at Police Station City Narnaul, District Mahendergarh, under Sections 384 , 387 and 506 of the Indian Penal Code, and all the subsequent proceedings arising therefrom, on the basis of compromise dated 11.03.2019 (Annexure P-2) arrived at between the parties.

(3.) Vide order dated 09.07.2019, the trial Court/Illaqa Magistrate was directed to record the statements of the parties with regard to the genuineness and authenticity of the compromise.