RAJNISH BANSAL 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.38 dtd. 8/2/2016 registered under Ss. 381, 411, 406, 420, 467, 468, 471 and 120-B of the IPC at Police Station Dharuhera District Rewari and all consequential proceedings arising therefrom, on the basis of compromise arrived at between the parties.

(2.) Vide order dtd. 12/9/2018, the parties were directed to appear before the learned trial CourtIllaqa Magistrate, for getting their statements recorded; as to the genuineness of the compromise. In compliance thereof, report of Judicial Magistrate First Class, Rewari dtd. 16/10/2018, has been received, wherein, it has been noticed that the parties have settled the dispute amicably without any undue influence, coercion or pressure and none of the accused have been declared as proclaimed offender.

(3.) Learned counsel for the petitioners has relied upon the judgment of the Supreme Court in 2018 (1) RCR (CRIMINAL) 983 Smt. Anita Maria Dias and another Versus State of Maharashtra and another, to contend that even the offences under Ss. 406, 420, 467, 471 of IPC can be quashed on the basis of compromise.