Ram Mehar vs State Of Haryana And Another

Gurvinder Singh Gill, J

Petitioner-Ram Mehar has approached this Court seeking quashing of FIR No.195 dated 18.04.2023, Police Station City Jind, District Jind, under Sections 406, 420 IPC, and all subsequent proceedings emanating therefrom on the basis of a compromise having been effected between the parties.

Vide order dated 17.07.2023, the parties had been directed to appear before the trial Court/Illaqa Magistrate so as to get their statements recorded qua the factum of compromise.

Report of learned Chief Judicial Magistrate, Jind has been received, wherein it has been reported that statements of petitioner/accused Ram Mehar son of Sh.Mai Ram and complainant Ram Mehar son of Sh. Baljora Singh have been recorded to the effect that they have compromised the matter between themselves.

The complainant/Ram Mehar, son of Sh.Baljora Singh, in his statement had stated that he has no objection in case the FIR in question is quashed.

The learned Chief Judicial Magistrate, Jind, has specifically opined that the parties have entered into compromise voluntarily without there being any pressure, coercion or undue influence.

In view of the aforesaid compromise and bearing in mind the law laid down by Full Bench of this Court in 2007(3) RCR (Crl.) 1052 Kulwinder Singh and others Vs. State of Punjab, the present petition is allowed and FIR No.195 dated 18.04.2023, Police Station City Jind, District Jind, under Sections 406, 420 IPC and all subsequent proceedings emanating therefrom are hereby quashed qua the petitioner.