VIKAS CHOUDHARY Vs. STATE OF HARYANA

JUDGEMENT

(1.) By way of the present petition, filed under Sec. 482 Cr.P.C., the petitioners have prayed for quashing of FIR No. 210 dtd. 9/7/2020, under Ss. 341, 395, 506 of the IPC and Sec. 25 of the Arms Act, 1959 (Sec. 395 IPC deleted and Ss. 394, 34 IPC added later on), registered at Police Station Sector 50, Gurugram (Annexure P-1) and all the subsequent proceedings arising therefrom, on the basis of the compromise (Annexure P-2) entered into between the parties.

(2.) Vide order dtd. 21/4/2022, the parties were directed to appear before the trial Court and the trial Court was directed to record the statements of the parties and submit a report regarding genuineness of the compromise.

(3.) A report dtd. 6/6/2022 has been submitted by the JMIC, 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. On the basis of the statement of Investigating Officer, it is further reported that there is no other accused other than the petitioners nor there is any other complainant/affected/aggrieved party other than respondent No. 2 and none of the petitioners has been declared a proclaimed offender.