JASHANDEEP SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) This petition has been filed under Sec. 482 Cr.P.C. for quashing of FIR No.561 dtd. 23/11/2020, under Sec. 420 IPC & Ss. 3 and 4 of the Dowry Prohibition Act, registered at Police Station City Fatehabad, District Fatehabad, Haryana (Annexure P-1) and all the consequent proceedings arising therefrom, on the basis of compromise/agreement dtd. 3/2/2021 (Annexure P-2).

(2.) Vide order dtd. 12/12/2022, the trial Court/Illaqa Magistrate was directed to record the statements of the parties with regard to the genuineness and validity of the compromise.

(3.) In compliance thereof, the Chief Judicial Magistrate, Fatehabad has submitted a consolidated report, vide letter dtd. 20/12/2022 which indicates that the parties appeared before the Magistrate and got recorded their respective statements with regard to the validity of compromise. As per the report, compromise arrived at between the parties is genuine and with free will and consent. Relevant extract of the said report is reproduced as under:-