SHUBHAM HANDA Vs. STATE OF HARYANA

JUDGEMENT

(1.) The instant petition filed under Sec. 482 of the Cr.P.C., proffers the hereinafter extracted relief, as craved by the petitioners, inasmuch as, quashing of the FIR No.10 dtd. 18/3/2021, under Ss. 406, 419 and 420 of IPC, registered at Police Station Cyber Crime, NIT, District Faridabad (Haryana), along with all the consequential proceedings arising therefrom, on the basis of a compromise dtd. 4/3/2023 (Annexure P-3), as entered into inter se the petitioners and the respondent No.2/complainant.

(2.) Upon an affirmative response from the learned counsel for the respondent No.2/complainant qua the compromise (Annexure P-3), a Co-ordinate Bench of this Court had, through an order drawn on 20/4/2023, upon the instant petition, directed the parties to appear before the trial Court/Illaqa Magistrate concerned, for getting their respective statements recorded qua authenticity of the compromise (Annexure P-3). Moreover, the trial Court/Illaqa Magistrate concerned was also directed to send a report in the above regard.

(3.) Consequent to the making of the directions (supra), the parties appeared before the Judicial Magistrate First Class, Faridabad and got their respective statements recorded, thereby authenticating the compromise (Annexure P-3). Accordingly, in compliance of the directions (supra) of this Court, a Report bearing No.1331 dtd. 25/9/2023 has been received from the Judicial Magistrate First Class, Faridabad, wherein, a satisfaction has been recorded by the Judicial Magistrate First Class, Faridabad qua the compromise (supra) being drawn in a genuine and voluntary manner, without any coercion or undue influence.