SATISH TIWARI Vs. STATE OF HARYANA

JUDGEMENT

(1.) Present petition is for quashing of FIR No.210 dated 11.04.2019, under Sections 120-B, 420, 448, 467, 468, 471 IPC, registered at Police Station Palla, District Faridabad, on the basis of compromise affidavit dated 20.08.2019 (Annexure P2) alongwith all subsequent proceeding arising therefrom.

(2.) Vide order dated 07.01.2020, the trial Court was directed to record the statements of all the concerned parties, with regard to the genuineness and validity or otherwise of the compromise by this Court.

(3.) In compliance thereof, report dated 30.01.2020 from the Judicial Magistrate Ist Class, Faridabad, has been received through District and Sessions Judge, Faridabad, in which, it has been submitted that the compromise is genuine and there was no undue influence or coercion from any side.