Inderjit Singh, J. - (1.) THIS petition has been filed under Section 482 Cr.P.C. praying for quashing of FIR No. 92 dated 18.6.2011 (Annexure -P.1) registered for the offences under Sections 323, 324, 341 and 34 IPC at Police Station Bilaspur, District Yamuna Nagar and all subsequent proceedings arising therefrom in view of the compromise dated 31.10.2013 (Annexure -P.2).
(2.) THE FIR has been registered on the statement of complainant -Gurjinder Singh as the accused -petitioners inflicted injuries to the complainant with the respective weapons in a fight which took place between them. Now with intervention of respectable persons of the society and Biradari', the matter has been amicably compromised between the parties and both the parties have no grudge or grouse against each other. Keeping in view the fact that the parties have entered into a compromise, they were directed to appear before the learned trial Court for getting their statements recorded in support of the compromise. After doing the needful, learned Judicial Magistrate 1st Class, Bilaspur has sent his report dated 3.12.2013 submitting that the compromise arrived at between the parties is without any pressure or coercion from any one and the same is genuine one. Complainant -Gurjinder Singh has stated that he has compromised the matter with the accused and now he has no grudge against the accused party and that this compromise has been effected by him without any fear or pressure from any kind whatsoever and he has no objection if the present FIR is quashed.
(3.) LEARNED Assistant Advocate General, Haryana, on the instructions from the Investigating Officer and learned counsel for complainant -respondent No. 2 admit the factum of compromise and submit that in case the parties have indeed settled their dispute, the State would have no objection to the quashing of the FIR in view of the law laid down by the Hon'ble Supreme Court.;