MAHENDRA SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) This matter is being taken up for hearing through video conferencing due to outbreak of the pandemic, COVID-19.

(2.) Prayer in this petition is for quashing of FIR No. 344 dated 21.11.2019, under Sections 420, 467, 468, 471, 120-B IPC, registered at Police Station Industrial Sector-7, Manesar, District Gurugram (Annexure P-1), along with consequential proceedings arising therefrom on the basis of a compromise as reflected in affidavit dated 21.08.2020 (Annexure P-2), suffered by the complainant.

(3.) With the intervention of respectables and relatives, a compromise has been arrived at between the parties, the terms of which were reduced are stated to be reflected in affidavit dated 21.08.2020. The parties wish to live in peace and harmony and put an end to the acrimony between them. The present petition has been filed on the basis of this compromise.