PARVEEN KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) This petition under Sec. 482 of the Code of Criminal Procedure has been filed for quashing of FIR No. 249 dtd. 17/7/2009, registered under Ss. 406, 498-A, 506 read with Sec. 34 of IPC, at Police Station Sohna, District Gurgaon and all consequential proceedings arising therefrom, on the basis of compromise arrived at between the parties.

(2.) Vide order dtd. 17/8/2017, the parties were directed to appear before the learned trial Court, for getting their statements recorded. In compliance thereof, report of JMIC, Sohna dtd. 15/9/2017, has been received, wherein, it has been noticed that the parties have entered into compromise and the same is without any threat, coercion or undue influence.

(3.) Hon'ble, the Supreme Court in Gian Singh Vs. State of Punjab and another, 2012(4) RCR (Criminal) 543, has observed as under:-