Baldev Raj vs State of Haryana and Another

Rekha Mittal, J.—The petitioner has prayed for quashing of FIR No. 326 dated 05.10.2013, for offence under Sections 379, 420, 467, 468, 471, 506 of the Indian Penal Code (in short "IPC") registered at Police Station Shahabad (M), District Kurukshetra on the basis of compromise dated 26.11.2013 (Annexure P2) effected between the parties.

The parties were directed to appear before the trial Court/Illaqa Magistrate on 20.12.2013 to get their statements recorded with regard to genuineness of compromise.

A report has been submitted by the Additional Chief Judicial Magistrate, Kurukshetra, wherein it has been reported that the statements of the petitioner and respondent No. 2 (complainant) have been recorded and the statements made by the parties in the Court reveal that they have voluntarily entered into a compromise with an intention to live in peace and harmony.

Mr. Anupam Sharma, AAG, Haryana has put in appearance on behalf of respondent No. 1 and not disputed correctness of assertions of the petitioner that the matter has been settled by way of compromise between the parties.

I have heard counsel for the State and perused the case file.

There is nothing on record to doubt correctness of the compromise effected between the parties, whereby they have decided to settle their dispute with an intention to live in peace and harmony. The present case falls in the category of cases, which can be allowed to be settled by way of compromise, in view of the decision of Hon''ble the Supreme Court of India in Gian Singh Vs. State of Punjab and Another, .

In view of what has been discussed hereinabove, the petition is allowed and FIR No. 326 dated 05.10.2013, for offence under Sections 379, 420, 467, 468, 471, 506 IPC registered at Police Station Shahabad(M), District Kurukshetra and proceedings emanating therefrom are ordered to be quashed, qua the petitioner.