- (1.) Prayer in this petition is for quashing of FIR No. 208, dated 5.7.2011, under Sections 148, 323 and 506 read with Section 149, IPC, registered at Police Station, Model Town, Rewari, and the consequential proceedings arising therefrom, on the basis of compromise.
(2.) Vide order dated 4.4.2012, a Coordinate Bench of this Court had directed the affected parties to appear on 4.5.2012 before the learned Trial Court, for getting their statements recorded with regard to the compromise. The said Court was also directed to submit its report on or before the date fixed by this Court.
(3.) In compliance of the above, the petitioners, Rajit Rastogi @ Rachit Rastogi and Rakesh Rastogi, and the complainant-injured, respondent No. 2, Jaivardhan, did appear before the learned Judicial Magistrate Ist Class, Rewari, and got recorded their respective statements with regard to the compromise. The only injured, Jaivardhan, stated that on 5.7.2011, at about 10.00 a.m., the petitioners had caused him the injuries and in that regard FIR No. 208, dated 5.7.2011, under Sections 148, 323 and 506 read with Section 149, IPC, was registered at Police Station, Model Town, Rewari. He further stated that in that regard he had entered into a compromise with both the accused-petitioners and as such, he did not want to continue with the said case. He further stated that he had no objection if the said case was dismissed. He further stated that he had effected the compromise without any pressure or inducement and voluntarily got recorded his statement before the said Court. The petitioners, Rajit Rastogi @ Rachit Rastogi and Rakesh Rastogi, also admitted the factum of the compromise.;