V SUBRAMANIAM Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) The present petition under Section 482, Cr.P.C., has been filed by the petitioner, V. Subramaniam, for quashing of FIR No. 92, dated 25.5.2012, for the offences punishable under Sections 406 and 420, IPC, registered at Police Station, Bawal, District Rewari, and all the consequential proceedings arising therefrom, on the basis of compromise.

(2.) Vide order dated 8.8.2013, this Court had directed the affected parties to appear on 19.8.2013 before the learned Chief Judicial Magistrate, Rewari, for getting their respective statements recorded with regard to the compromise. The said Court was also directed to submit a detailed report in that regard along with copies of the statements on or before the date fixed by this Court.

(3.) In compliance of the above, the copies of the statements of the affected parties and the report has been received from the learned Judicial Magistrate Ist Class, Rewari.