REKHA YADAV Vs. STATE OF HARYANA

JUDGEMENT

(1.) Present petition under Sec. 482, Cr.P.C., has been filed by Rekha Yadav, for quashing of FIR No. 007, dtd. 11/1/2019 (Annexure P-1), for the offence punishable under Sec. 380 IPC, registered at Police Station Gurugram City, District Gurugram, and all the consequential proceedings arising therefrom, on the basis of compromise dtd. 24/1/2020 (Annexure P-2).

(2.) Vide order dtd. 30/1/2020, the affected parties were directed to appear before learned trial Court/Illaqa Magistrate, for getting their respective statements recorded with regard to the compromise. The said Court was also directed to send a detailed report in that regard.

(3.) In compliance thereof, the affected parties did appear before learned Chief Judicial Magistrate, Gurugram, and got recorded their respective statements with regard to the compromise. The operative part of the report received from learned Court below is as under:-