SUMIT ARYA Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) Present petition is for quashing of FIR No.496 dated 26.07.2016, under Sections 408 and 420 IPC, registered at Police Station Surajkund, Faridabad, District Faridabad, on the basis of compromise dated 19.08.2017 (Annexure P-2).

(2.) Learned counsel for the parties have stated that the present FIR may be quashed as the parties have amicably settled the dispute.

(3.) During the course of preliminary hearing, the trial Court was directed to record the statements of all the concerned parties, with regard to the genuineness and validity or otherwise of the compromise by this Court.