NEHA Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present petition under Sec. 482, Cr.P.C., has been filed by the petitioners, for quashing of FIR No. 323, dtd. 29/9/2021 (Annexure P-1), for the offences punishable under Sec. 420 of IPC, at Police Station Dharuhera, District Rewari, and all the consequential proceedings arising therefrom, on the basis of compromise dtd. 29/6/2022 (Annexure P-2).

(2.) Vide order dtd. 14/7/2022, the affected parties were directed to appear before the learned trial Court/Illaqa Magistrate, for getting their respective statements recorded with regard to the compromise. The trial Court/Illaqa Magistrate was to submit a report in this regard giving certain details as enumerated in the said order.

(3.) Pursuant to the order dtd. 14/7/2022, passed by this Court, the parties have appeared before learned Addl. Chief Judicial Magistrate, Rewari, and as per report dtd. 16/8/2022, submitted to this Court, both the parties have got recorded their respective statements in Court. The operative part of the report received from learned Court below is as under:-