MANJEET SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The Lawyers are abstaining from work.

(2.) The petitioner has prayed for quashing of FIR No.59 dtd. 17/2/2016, for offence punishable under Ss. 420, 467, 468, 471, 120-B of the Indian Penal Code (in short 'IPC') registered at Police Station Model Town, District Rewari (Annexure P1), on the basis of the compromise effected between the parties.

(3.) A report dtd. 7/6/2021 has been submitted by the Judicial Magistrate Ist Class, Rewari, wherein it has been reported that statements of the petitioner 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.