ASHOK KUMAR VERMA Vs. STATE OF HARYANA

JUDGEMENT

(1.) This is a petition filed under Sec. 482 of the Code of Criminal Procedure for quashing of FIR No.116 dtd. 14/8/2015 (Annexure P-1) registered under Ss. 406, 494, 498-A, 415, 493, 495, 376, 506 and 120- B of the Indian Penal Code (in short 'IPC'), at Police Station Kalka, District Panchkula and all the consequential proceedings arising therefrom, on the basis of compromise dtd. 7/1/2017 (Annexure P-3) arrived at between the parties.

(2.) Learned counsel contends that FIR was initially registered under Ss. 406, 494, 498-A, 415, 493, 495, 376, 506 and 120-B of the Indian Penal Code. However, after the investigation Sec. 376 IPC has been found to be not made out. Accordingly, same has been deleted. Learned counsel refers to Annexure P-3 to contend that a compromise has been effected between the parties.

(3.) Vide order dtd. 29/9/2017, the parties were directed to appear before the learned Illaqa Magistrate/trial Court, for getting their statements recorded. In compliance thereof, report of Judicial Magistrate First Class, Kalka dtd. 31/10/2017 has been received, wherein, it has been noticed that the compromise between the parties is genuine, voluntary and reached without any pressure and undue influence.