NARENDER KUMAR Vs. STATE OF H61RYANA

JUDGEMENT

(1.) Prayer has been made for quashing of FIR No. 324 dated 14.09.2018, registered at Police Station Udyog Vihar, Gurugram, under Sections 408 , 420 IPC (Sections 467, 468 and 471 IPC added later on) alongwith all the subsequent proceedings arising therefrom, on the basis of compromise dated 02.12.2018 (Annexure P-2).

(2.) Vide orders dated 01.05.2019, the parties were directed to appear before Illaqa Magistrate/trial Court for recording their statements with regard to the compromise and the Illaqa Magistrate/trial Court was directed to record the statements of all concerned parties with regard to the genuineness and validity of the compromise.

(3.) In compliance thereof, the Judicial Magistrate Ist Class, Gurugram, has submitted a report vide letter dated 03.07.2019 which indicates that the parties appeared before him and got recorded their respective statements with regard to the validity of the compromise. As per the report, the compromise arrived at between the parties is genuine, voluntarily and without any coercion or undue influence.