Ramehar @ Pola & Others vs State Of Haryana & Another

Sudipahluwalia, J

In this petition, the petitioners, who are the accused persons in F.I.R No.174, dated 31.08.2020, under Sections 148/149/323/324/506 (Section 326 IPC

added later on by the police) of Indian Penal Code, 1860, registered at Police Station Rajaund, District Kaithal (Annexure P-1), have prayed for

quashing of F.I.R. with all subsequent proceedings pending therefrom, on the basis of compromise.

With the intervention of respectables and elderly people of the society, the complainant has arrived at a settlement with the accused persons vide

Compromise Deed (Annexure P-2), which is duly signed by him. 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. District and Sessions Judge, Kaithal vide

report dated 09.10.2020 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 through Video Conferencing who does not dispute the factum of compromise.

In view of the report of the Ld. District and Sessions Judge, Kaithal, and in view of the decision of the Hon'ble Supreme Court in “Gian 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 himself compromised the dispute with the petitioners/accused

persons.

In the circumstances, the present petition is allowed. F.I.R No.174, dated 31.08.2020, under Sections 148/149/323/324/506 (Section 326 IPC added

later on by the police) of Indian Penal Code, 1860, registered at Police Station Rajaund, District Kaithal (Annexure P-1), and all consequential

proceedings arising therefrom, are hereby quashed QUA the petitioners.