RAJ RANI Vs. STATE OF HARYANA

JUDGEMENT

(1.) By way of the present petition, filed under Sec. 482 Cr.P.C., the petitioner has prayed for quashing of FIR No. 922 dtd. 8/10/2015, registered under Ss. 420, 467, 468, 471 and 120-B of the Indian Penal Code at Police Station City Karnal, District Karnal (Annexure P-1) and all the subsequent proceedings arising therefrom, on the basis of the compromise dtd. 12/11/2016 (Annexure P-2), entered into between the parties, and affidavit of respondent No. 2 dtd. 5/11/2016 (Annexure P-3).

(2.) Vide order dtd. 18/9/2017, the parties were directed to appear before the trial Court and the trial Court was directed to record the statements of the parties and submit a report regarding genuineness of the compromise.

(3.) A report dtd. 29/9/2017 has been submitted by the Judicial Magistrate First Class, Karnal, wherein it has been reported that statements of the petitioner and respondent No.2 have been recorded and statements made by the parties in the Court reveal that they have voluntarily entered into a compromise and the Court is satisfied that the parties have amicably settled their dispute without any fear, pressure, threat or coercion and out of their free will.