RAMAPATI MISHRA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioners have prayed for quashing of FIR No.304 dated 17.09.2015 for offence punishable under Sections 420/406/120-B of the Indian Penal Code, 1860 (in short 'IPC'), registered with Police Station Bhondsi, District Gurgaon and all other consequential proceedings arising therefrom, on the basis of the compromise effected between the parties.

(2.) Vide orders dated 19.11.2020 and dated 25.02.2021, 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 09.03.2021 has been submitted by the Sub- Divisional Judicial Magistrate, Sohna, Gurugram, wherein it has been reported that statements of the petitioners 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.