- (1.) This is a petition under Section 482 Cr.P.C. for quashing of criminal complaint No. 31 SC titled as Devi Lal v. Ram Murti and others under Sections 323, 325, 307, 506, 34 IPC pending in the Court of Additional Sessions Judge, Hisar and summoning order dated 12.09.2009 passed by the Additional Chief Judicial Magistrate, Hisar instituted by respondent No. 2 on the basis of the compromise dated 02.01.2012 arrived at between the parties.
(2.) In the present case, some property dispute between petitioner No. 1 and respondent No. 2, who are real brothers led to filing of the said complaint. Petitioner No. 2 and 3 are wife and son of petitioner No. 1. In the said incident, respondent No. 2 suffered head injury. Subsequent thereto, the matter has been compromised between the parties. Accordingly, vide orderer dated 24.01.2012, the parties were directed to appear before the trial Court. The trial Court was also directed to record the statement of the parties and sent its report with respect to the genuineness of the compromise on or before the date fixed.
(3.) In pursuance thereto, now, the additional Sessions Judge, Hissar has submitted its report stating therein that compromise EX C1 coupled with the statement of both the parties shows that both the parties have compromised genuinely and complainant party does not want to proceed further with this case.;