VIJAY 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.134 dtd. 1/6/2012 registered under Ss. 323, 325, 506, 34 of the Indian Penal Code (for short 'the IPC'), at Police Station Manesar, District Gurugram and all subsequent proceedings arising therefrom, on the basis of compromise arrived at between the parties.

(2.) Reply by way of affidavit of Rajender Kumar, HPS, Assistant Commissioner of Police, Manesar, District Gurugram on behalf of respondent No.1-State has been filed in Court today and the same is taken on record.

(3.) Vide order dtd. 16/1/2019, the parties were directed to appear before the trial Court/Illaqa Magistrate, for getting their statements recorded; as to the genuineness of the compromise. In compliance thereof, report of Judicial Magistrate 1st Class, Gurugram, dtd. 6/2/2019 has been received, wherein, it has been noticed that the compromise arrived at between the parties is genuine, voluntary and without any coercion or undue influence. None of the accused has been declared proclaimed offender in this case.