INDU RANA 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.360 dated 11.07.2020, under Sections406, 420, 120-B IPC, registered at Police Station Shahabad, District Kurukshetra (Annexure P-1), along with consequential proceedings arising therefrom, qua the present petitioner only, on the basis of a compromise dated 22.08.2020 (Annexure P-2), arrived at between the parties. With the intervention of respectables and relatives, a compromise has been arrived at between the petitioner and the complainant, the terms of which were reduced into writing on 22.08.2020. The present parties wish to live in peace and harmony and put an end to the acrimony between them. This petition has been filed on the basis of this compromise.

(3.) This Court on 28.08.2020 directed the parties to appear before learned trial court/Illaqa Magistrate for recording their statements in respect to the above-mentioned compromise. Learned trial court/Illaqa Magistrate was directed to submit a report regarding the genuineness of the compromise, as to whether it has been arrived at out of the free will and volition of the parties without any coercion, fear or undue influence. Learned trial court/Illaqa Magistrate was also directed to intimate whether the petitioner is absconding/proclaimed offenders and whether any other case is pending against him. Information was sought as to whether all affected persons are a party to the settlement.