CHAMAN LAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) Present petition is for quashing of FIR No.378 dated 01.12.2015, under Sections 323, 427, 452, 506, 34 IPC, registered at Police Station DLF Phase-1, Gurugram, on the basis of compromise alongwith all subsequent proceeding arising therefrom.

(2.) Vide order dated 29.04.2019, 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 27.05.2019 from the Judicial Magistrate Ist Class, Gurugram, has been received through District and Sessions Judge, Gurugram, in which, it has been submitted that the compromise is genuine and there was no undue influence or coercion from any side.