YASHMIN KHANDUJA Vs. STATE OF HARYANA

JUDGEMENT

(1.) Arvind Singh Sangwan The petitioners have prayed for quashing of FIR No.120 dated 24.04.2017 for offence punishable under Sections 66(D)/66(E) of the Information Technology Act, 2000 and Sections 34, 419, 420 of the Indian Penal Code, 1860 (in short 'IPC'), registered with Police Station Mahesh Nagar, District Ambala and all other consequential proceedings arising therefrom, on the basis of the compromise effected between the parties.

(2.) Vide order dated 05.11.2020, 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 14.12.2020 has been submitted by the Judicial Magistrate Ist Class, Ambala, 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.