RAJ KUMAR Vs. STATE OF HARYANA
LAWS(P&H)-2021-3-97
HIGH COURT OF PUNJAB AND HARYANA
Decided on March 15,2021

RAJ KUMAR Appellant
VERSUS
STATE OF HARYANA Respondents


Referred Judgements :-

GIAN SINGH VS. STATE OF PUNJAB [REFERRED TO]
KULWINDER SINGH VS. STATE OF PUNJAB [REFERRED TO]


JUDGEMENT

ARVIND SINGH SANGWAN - (1.)The petitioner has prayed for quashing of FIR No.0227 dated 10.06.2020 for offence punishable under Sections 186/188/332/353 of the Indian Penal Code, 1860 (in short 'IPC'), registered with Police Station Ambala Sadar, District Ambala and all other consequential proceedings arising therefrom, on the basis of the compromise effected between the parties.
(2.)Vide order dated 19.11.2020, the parties were directed to appear before the trial Court/Illaqa Magistrate to get their statements recorded with regard to genuineness of the compromise.
(3.)A report dated 07.01.2021 has been submitted by the Judicial Magistrate 1st Class, Ambala, 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.


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