Sunil Kumar And Another vs State Of Haryana And Othes

Sudip Ahluwalia, J

[1]. In this petition, the petitioners, who are the accused persons in F.I.R No.293, dated 23.07.2016, under Sections 323, 34 & 354(A)(1) of the IPC

(Sections 377 & 34 of the IPC added later on), registered at Police Station Dadri Sadar, District Bhiwani (Annexure P-1), have prayed for quashing of

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

[2]. With the intervention of respectables and elderly people of the society, the complainants have arrived at a settlement with the accused vide

Compromise (Annexure P-3), 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 Judicial Magistrate 1st Class, Charkhi Dadri, vide

report dated 29.10.2020, has apprised this Court that the compromise arrived at between the parties is genuine and without any pressure.

[3]. Respondent No.2 and 3 are represented by their Counsel through Video Conferencing, who does not oppose the compromise.

[4]. In view of the report of the Judicial Magistrate 1st Class, Charkhi Dadri, and in view of the decisions 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 complainants

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

[5]. In the circumstances, the present petition is allowed. F.I.R No.293, dated 23.07.2016, under Sections 323, 34 & 354(a)(1) of the IPC (Sections

377 & 34 of the IPC added later on), registered at Police Station Dadri Sadar, District Bhiwani (Annexure P-1), with all consequential proceedings

arising therefrom, is hereby quashed qua the present petitioners.