PARVEEN KUMAR Vs. STATE OF HARYANA AND ORS.

JUDGEMENT

(1.) THIS petition under Section 482 of the Code of Criminal Procedure has been filed for quashing of FIR No. 205 dated 29.09.2013, registered under Sections 420 & 407 of the Indian Penal Code (for short 'the IPC'), at Police Station Civil Lines, Kaithal and all consequential proceedings arising therefrom, on the basis of compromise (Annexure P -2) arrived at between the parties.

(2.) VIDE order dated 02.09.2015, the parties were directed to appear before the learned trial Court/Illaqa Magistrate, for getting their statements recorded. In compliance thereof, report of Judicial Magistrate 1st Class, Kaithal, dated 22.09.2015, has been received, wherein, it has been noticed that "The compromise appears to be genuine and voluntarily made without any pressure or coercion."

(3.) IN Narinder Singh and Others v. State of Punjab and Another : (2014) 6 SCC 466, it has been observed thus: - -