SUBASH CHAND Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present petition under Sec. 482, Cr.P.C., has been filed by the petitioner, for quashing of FIR No. 243, dtd. 28/8/2014 (Annexure P-1), for the offences punishable under Ss. 279, 337, 338 of IPC, registered at Police Station Civil Lines Kaithal, District Kaithal, and all the consequential proceedings arising therefrom, including judgment and order dated 13/16/9/2017 (Annexure P-2), passed by the Ld. Judicial Magistrate 1st Class, Kaithal, and judgment dtd. 31/10/2018 (Annexure P-3), passed by the Ld. Addl. Sessions Judge, Kaithal, on the basis of compromise dtd. 2/5/2022 (Annexure P-6), effected between the parties.

(2.) Vide order dtd. 23/5/2022, the affected parties were directed to appear before the learned trial Court/Illaqa Magistrate, for getting their respective statements recorded with regard to the compromise. The trial Court/Illaqa Magistrate was to submit a report in this regard giving certain details as enumerated in the said order.

(3.) Pursuant to the order dtd. 23/2/2022, passed by this Court, the parties have appeared before learned Judicial Magistrate 1st Class, Kaithal, and as per report dtd. 9/8/2022, submitted to this Court, both the parties have got recorded their respective statements in Court. The operative part of the report received from learned Court below is as under:-