Mandeep @ Mannu And Others vs State Of Haryana And Another

Sudip Ahluwalia, J

In this petition, the petitioners, who are the accused persons in F.I.R No.168, dated 23.06.2019, under Sections 148, 149, 323, 324 and 506 of the

Indian Penal Code (Sections 325, 326 and 120-B of the IPC added later on) registered at Police Station Kunjpura Karnal Sadar, District Karnal

(Annexure P-1), have prayed for quashing of F.I.R. with all subsequent proceedings arising therefrom, on the basis of compromise.

Now the complainant has arrived at a settlement with the accused/petitioners vide Compromise Deed (Annexure P-2), which is duly signed by

them. The matter was referred to the Court below for recording of statements of the parties and to report with respect to genuineness of the

compromise arrived at between the parties. The Ld. Additional Chief Judicial Magistrate, Karnal, vide report dated 27.10.2020 has apprised this Court

that the compromise arrived at between the parties is genuine and without any pressure.

Respondent No. 2 is represented by his counsel who does not dispute the factum of compromise.

In view of the report of the Ld. Additional Chief Judicial Magistrate, Karnal, and in view of the decision of the Hon'ble Supreme Court inâ €œGian

Singh Vs. State of Punjab and anotherâ€​, 2012(4) RCR (Criminal) 543 and “Narinder Singh and Others Vs. State of Punjab and Anotherâ€, (2014)

6 SCC 466, this Court is of the opinion that no useful purpose can be served by keeping with the criminal proceedings pending, since the complainant

has themselves compromised the dispute with the petitioners/accused persons.

In the circumstances, the present petition is allowed. F.I.R No.168, dated 23.06.2019, under Sections 148, 149, 323, 324 and 506 of the Indian Penal

Code (Sections 325, 326 and 120-B of the IPC added later on) registered at Police Station Kunjpura Karnal Sadar, District Karnal (Annexure P-1),

with all consequential proceedings arising therefrom, are hereby quashed qua the petitioners.