NAVEEN Vs. STATE OF HARYANA

JUDGEMENT

(1.) Present petition is for quashing of FIR No.165 dated 02.06.2019, under Sections 148 , 149 , 323 , 506 IPC, registered at Police Station Lakhan Majra, alongwith all subsequent proceeding arising therefrom, on the basis of compromise Annexure P2.

(2.) Vide order dated 23.09.2019 and 07.11.2019, 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 07.12.2019 from the Sub Divisional Judicial Magistrate, Meham, has been received through District and Sessions Judge, Rohtak in which, it has been submitted that the compromise is genuine and there was no undue influence or coercion from any side.