HARDEEP SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Through this petition, filed under Sec. 482 Cr.P.C., the petitioners have prayed for quashing of FIR No.119 dtd. 15/9/2012 (Annexure P-1) under Ss. 420, 467, 468, 471, 201 and 120-B of Indian Penal Code registered at Police Station Barara, District Ambala and the proceedings arising therefrom, on the basis of the compromise dtd. 23/3/2019 (Annexure P-2) entered into between the parties.

(2.) Vide order dtd. 1/4/2019, the parties were directed to appear before the trial Court for recording of their statements and report was sought regarding compromise.

(3.) In deference to the said order, a report dtd. 26/4/2019 submitted by the Judicial Magistrate First Class, Ambala which reveals that as per statements made by the parties in the Court, they have voluntarily entered into a compromise and the Court is satisfied that the said settlement is without any fear, pressure, threat or coercion and out of their free will. It is also reported that petitioners have not been declared as proclaimed offender.