Sandeep Kumar and Anr vs State of Haryana and Others

Ajai Lamba, J.—This petition has been filed u/s 482, Code of Criminal Procedure, praying for quashing of FIR No. 210 dated 27.9.2009 under Sections 323, 452, 506, 34, Indian Penal Code, Police Station, Bhattu Kalan, District Fatehabad (Annexure P-1), on the basis of compromise dated 25.7.2011 (Annexure P-2).

Bimla (respondent No. 2) and Jagdish (respondent No. 3), as identified by their counsel Shri Vikrant Rana, Advocate, are present in court, and state that in regard to an incident, respondent No. 2/injured, lodged the FIR. With the intervention of respectables, the disputes have been settled. The parties have entered into compromise (Annexure P-2). Respondents No. 2 and 3 have also sworn affidavits dated 20.7.2011, Annexures P-3 and P-4, respectively.

Learned counsel for respondents No. 2 and 3 has endorsed the fact that respondents No. 2 and 3, indeed, have sworn affidavits (Annexures P-3 and P-4), in evidence to the fact that the disputes have been settled by way of compromise (Annexure P-2).

Learned counsel for the respondent-State contends that because the disputes have been settled by way of compromise, the State would have no objection to the quashing of the FIR.

Considering the nature of offences, the fact that respondents No. 2 and 3 are not ready to prosecute the petitioners and in the interest of peace and harmony, this petition is allowed.

FIR No. 210 dated 27.9.2009 under Sections 323, 452, 506, 34, Indian Penal Code, Police Station, Bhattu Kalan, District Fatehabad (Annexure P-1) and subsequent proceedings, are hereby quashed.