MANOJ KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner has prayed for quashing of FIR No.16 dated 04.08.2019 for the offences punishable under Sections 186 , 332 , 353 , 506 of the Indian Penal Code (' IPC ' for short) and Section 146 of Railway Act, 1989 (for short 'the Act'), registered at Police Station GRP Kalka, District GRP Ambala Cantt. and all the subsequent proceedings arising therefrom, on the basis of compromise effected between the parties.

(2.) Vide order dated 16.09.2019, 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.) A report dated 24.10.2019 has been submitted by the Chief Judicial Magistrate, Panchkula, wherein it has been reported that statements of the petitioner and respondent No.2 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. Learned counsel for the petitioner submits that no other criminal case is pending between the parties and the petitioner is not a proclaimed offender.