JUDGEMENT
JITENDRA CHAUHAN,J. -
(1.)This is a petition filed under Section 482 of the Code of Criminal Procedure for quashing of FIR No.379 dated 17.09.2015 (Annexure P-1) registered under Sections 323 , 498-A , 406 and 506 of the Indian Penal Code (in short ' IPC ') at Police Station Sanjay Gandhi Memorial Nagar, Faridabad and all the consequential proceedings arising therefrom, on the basis of compromise (Annexure P-2) arrived at between the parties.
(2.)Vide order dated 11.12.2017, the parties were directed to appear before the learned trial Court/Illaqa Magistrate, for getting their statements recorded. In compliance thereof, report of Civil Judge (Junior Division), Faridabad dated 20.12.2017 has been received, wherein, it has been noticed that the compromise between the parties is genuine, voluntary and reached without any pressure and undue influence.
(3.)Learned counsel for respondent No.2 admits the factum of compromise and submits that he has no objection in case the present petition is accepted.
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