PANKAJ KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) This order shall dispose of both the aforesaid petitions praying for quashing of FIR No.909 dated 05.11.2018 for the offences punishable under Sections 147, 148, 323, 452, 506 of the Indian Penal Code ('IPC' for short) and FIR No.908 dated 04.11.2018 under Sections 285, 323, 506 IPC and Sections 25/54/59 of Arms Act (added later on), both registered at Police Station Shivaji Nagar, Gurugram, District Gurugram and all the subsequent proceedings arising therefrom, on the basis of compromise effected between the parties.

(2.) Vide order dated 28.07.2020 passed in CRM-M-17445-2020 and order dated 06.07.2020 passed in CRM-M-17592-2020, 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.) Separate reports dated 04.08.2020 in both the cases have been submitted by the Judicial Magistrate 1st Class, Gurugram, wherein it has been reported that statements of the petitioners and respondents, in their respective cases, 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.