GAURAV GOYAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) Through this petition, filed under Section 482 Cr.P.C., the petitioner has prayed for quashing of FIR No.52 dated 06.02.2015 for the offences punishable under Sections 420, 406 and 120-B IPC, registered at Police Station Central Faridabad, District Faridabad (Annexure P-1) and the proceedings arising therefrom, on the basis of the compromise (Annexure P-3) dated 29.11.2018 entered into between the parties.

(2.) Vide order dated 05.03.2019, 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 dated 20.07.2019 submitted by the Judicial Magistrate Ist Class, Faridabad, 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.