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Judgment
Kanwaljit Singh Ahluwalia, J.—Present petition has been filed u/s 482 Cr.P.C. seeking quashing of FIR No. 31 dated 21.01.2009 registered at Police Station Sohna under Sections 323, 324, 148, 149 IPC on the basis of Compromise.
On March 24, 2009 this Court had passed the following order:
The present petition has been filed u/s 482 Cr.P.C. seeking quashing of FIR No. 31 dated 21.1.2009 registered at Police Station Sohna, under Sections 323, 324, 148 & 149 IPC. Quashing has also been sought in cross-case registered on the complaint of petitioners against respondents No. 2 to 7 under Sections 323, 324, 148 & 149 IPC on basis of Daily Diary register No. 42 dated 21.1.2009.
The quashing has been sought on basis of compromise. The parties to the petition shall cause appearance before the Chief Judicial Magistrate, Gurgaon, on 8.4.2009 at 10.00 A.M. The Chief Judicial Magistrate, Gurgaon shall verify the factum of compromise (Annexure P3) and submit a report to this Court.
Case to come up for further hearing on 21.4.2009.
Copy of this order be given dasti.
Counsel for the petitioners is permitted to file an application in the Court of the Chief Judicial Magistrate, Gurgaon, and place on record copy of petition and compromise.
In pursuance of that order, parties to the FIR had appeared before the Court of D.N. Bhardwaj, Chief Judicial Magistrate, Gurgaon.
Chief Judicial Magistrate, Gurgaon has submitted his report through District and Sessions Judge, Gurgaon. The report reads as under:
On the subject noted above, I have the honour to submit that as per statement of the parties recorded today in the Court, the parties have compromised the matter. On being asked by the Court, the parties stated that they have compromised the matter of their own free will. The parties appear to have compromised the matter voluntarily.
A perusal of the FIR reveals that simple injuries were caused to the injured. Thereafter, parties, who are residing in the same locality, have arrived at compromise and have decided to promote everlasting peace, amity, harmony and cordial relations.
It has been held by a Full Bench of this Court in Kulwinder Singh and Ors. v. State of Punjab and Anr. 2007 (3) RCR (Cri) 1052 that where a compromise has been arrived at between the parties, no useful purpose will be served by pursuing the criminal litigation.
Taking into consideration the ratio of law laid down in Kulwinder Singh�s case (supra), present petition is accepted, and the FIR No. 31 dated 21.01.2009 registered at Police Station Sohna under Sections 323, 324, 148, 149 IPC, along with all subsequent proceedings, is quashed.