PARMINDER KATARIYA Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner has prayed for quashing of FIR No.426 dated 16.07.2017 for the offences punishable under Sections 323 , 452 , 506 of the Indian Penal Code (' IPC ' for short) ( Section 354-A IPC was deleted), registered at Police Station Sector-5, District Gurugram and all the subsequent proceedings arising therefrom, on the basis of compromise effected between the parties.

(2.) Vide order dated 04.12.2019, the parties were directed to appear before the trial Court/Illaqa Magistrate to get their statements recorded with regard to genuineness of the compromise.

(3.) A report dated 07.01.2020 has been submitted by the Judicial Magistrate 1st Class, Gurugram, wherein it has been reported that statements of the petitioner and respondent No.2 have been recorded and statements made by the parties in the Court reveal that they have voluntarily entered into a compromise and the Court is satisfied that the parties have amicably settled their dispute without any fear, pressure, threat or coercion and out of their free will.