BHUPINDER SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) PRAYER in this petition is for quashing of FIR No. 518, dated 5.11.2011, under Sections 120 -B, 419, 420, 467, 468 and 471, IPC, registered at Police Station, Faridabad Central, District Faridabad, and all the consequential proceedings arising therefrom, on the basis of the compromise.

(2.) VIDE order dated 10.3.2014, this Court had directed the affected parties to appear on 25.3.2014 before the learned Trial Court 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, respondent No. 2 - complainant/aggrieved person, Chandan Singh, as well as the petitioner -accused, Bhupinder Singh, did appear before learned Judicial Magistrate Ist Class, Faridabad, on 25.3.2014, and got recorded their respective statements with regard to the compromise. Respondent No. 2 -complainant/aggrieved person, Chandan Singh stated that he had effected a compromise with the petitioner -accused, Bhupinder Singh, without any pressure and he did not want to take any action arising out of the impugned FIR. He also deposed that he had no objection if the impugned FIR was quashed. Similar statement was suffered by the petitioner -accused, Bhupinder Singh. Respondent No. 2 - complainant as well as the petitioner -accused were duly identified by their respective counsel.