ANIL AGARWAL Vs. RAKESH SIHARE

JUDGEMENT

(1.) Heard.

(2.) This M. Cr. C. has been filed by the petitioner for quashing the S. T. No. 88/2015 under Section 420, 120-B, 409 of IPC pending before learned 1st ASJ, Mandla, Distt. -Mandla, M. P.

(3.) Bo th parties have entered into compromise and want to close the proceedings by way of settlement. Vide order dated 18. 09. 2019, this court has directed the parties to record their statement before Registrar J-II for recording their statement on 04. 10. 2019. On 04. 10. 2019, RJ-II recorded and verified the statement of the parties. Complainant Rakesh Sihare deposed that he voluntarily entered into compromise with the petitioner on his own volition and free consent and without any coercion, threat, inducement.