Arjun Singh and Another vs State of Haryana and Another

Ram Chand Gupta, J.—This order will dispose of both the afore-mentioned petitions filed u/s 482 of the Code of Criminal Procedure for quashing of FIR No. 88 dated 22.09.2006 under Sections 323, 324 read with Section 34 of Indian Penal Code (for short ''IPC''), registered at Police Station Shahzadpur, District Ambala alongwith all other consequential proceedings arising therefrom as well as cross-case registered under Sections 323, 325 read with Section 34 of IPC in the said FIR alongwith all other consequential proceedings arising therefrom on the basis of compromise deed dated 28.05.2013 (Annexure P-2), having been entered between the parties. I have heard learned counsel for the parties and have gone through the record.

It has been stated by learned counsel for the parties that it is a case of version and cross-version and that both the parties are closely related and that dispute has since been settled due to intervention of respectable persons and relatives from both the sides.

Both the parties were directed to appear before learned trial Court for recording their statements. Report has been received from learned trial Court alongwith statements of the parties to the effect that compromise is genuine one.

In appropriate cases FIR can be quashed on the basis of compromise by exercising power u/s 482 Cr.P.C., even if the offences are not compoundable. It was so held by Full Bench of this Court in the case of Kulwinder Singh and Others Vs. State of Punjab and Another, Hence, in the interest of harmonious relations between the parties, who are closely related, both the afore-mentioned petitions are allowed and the impugned FIR No. 88 dated 22.09.2006 under Sections 323, 324 read with Section 34 of IPC, registered at Police Station Shahzadpur, District Ambala alongwith all consequential proceedings qua petitioners Arjun Singh and Narmail Singh and cross-case registered under Sections 323, 325 read with Section 34 of IPC in the said FIR alongwith all consequential proceedings qua petitioners Resham Singh, Kuldeep Singh and Randeep Singh are, hereby, quashed.