LALI Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE crux of the facts and material, culminating in the commencement, relevant for disposal of the instant petition and emanating from the record is that, initially in the wake of complaint of complainant-Narender Kumar son of Roshan Lal, respondent No.2 (for brevity "the complainant"), a criminal case was registered against the petitioners-accused Lali wife of Prehlad Singh and others, vide FIR No.115 dated 30.03.2013(Annexure P-1), on accusation of having committed the offences punishable under Sections 419, 420, 467, 468 and 471 IPC, by the police of Police Station Model Town, District Rewari.

(2.) DURING the course of investigation of the criminal case, good sense prevailed and the parties have amicably settled their disputes, by way of compromise dated 19.04.2013(Annexure P-2).

(3.) DURING the course of preliminary hearing, the Magistrate was directed to record the statements of all the concerned parties, with regard to the genuineness and validity or otherwise of the compromise (Annexure P-2) between them by this Court, vide order dated July 11, 2013.