YATINDRA RAJORIA Vs. STATE OF HARYANA

JUDGEMENT

(1.) This petition under Section 482 of the Code of Criminal Procedure has been filed for quashing of FIR No.303 dated 12.12.2012 registered under Sections 420, 406, 467, 468, 120-B of the Indian Penal Code (for short 'the IPC'), at Police Station Sarai Khawaja, District Faridabad and all consequential proceedings arising therefrom, on the basis of compromise arrived at between the parties.

(2.) Vide order dated 07.03.2018, the parties were directed to appear before the learned 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, Faridabad, dated 12.04.2018, has been received, wherein, it has been noticed that the matter has been compromised between the parties except between witness Satpal Avana (respondent No.3) and accused persons. It is hereby reported that the compromise arrived at between the parties except with Satpal Avana (respondent No.3) is genuine and no criminal proceedings are pending against either of the parties.

(3.) On the previous date, learned counsel appearing for respondent No.3 had sought time to seek instructions whether respondent No.3 also stands by the compromise or not. Today learned counsel has submitted that even respondent No.3 has settled the dispute with the petitioner and even respondent No.3 does not have any objection if the FIR against the petitioners is quashed.