Rajbir and others vs State of Haryana

Jitendra Chauhan, J.—Heard. By filing the present petition u/s 482 of the Code of Criminal Procedure jointly, the accused as well as the complainant has sought quashing the FIR No.67 dated 2.7.2011 (Annexure P-1), registered under Sections 323, 452, 306, 511 of the Indian Penal Code (Challan was filed under Sections 323, 452, 305 of IPC) at Police Station Jathalana, District Yamuna Nagar and all consequential proceedings arising therefrom, on the ground of compromise (Annexure P-2) arrived at between the parties.

The grounds pleaded are that the parties have compromised the matter with the intervention of the respectables, therefore, no useful purpose would be served if the proceedings are allowed to continue. A compromise deed dated 1.2.2012 has been appended with the petition as Annexure P-2. Both the parties are of the same family.

Both the parties are present in person and admitted the factum of compromise Annexure P-2. Complainant party has stated that they have no no objection if the FIR in question is quashed and further that they will not make any claim of whatsoever nature regarding the FIR in question and she has no grudge against the accused-petitioners. In view of the law laid down by the Full Bench of this Court in re: Kulwinder Singh and others versus State of Punjab and another 2007(3) RCR (Crl.) 1052, the Court is competent to quash the proceedings on the basis of compromise. Sequels, this petition is accepted and FIR No.67 dated 2.7.2011 (Annexure P-1), registered under Sections 323, 452, 306, 511 of the Indian Penal Code (Challan was filed under Sections 323, 452, 305 of IPC) at Police Station Jathalana, District Yamuna Nagar and all consequential proceedings arising there from are hereby quashed.