- (1.) The petitioners have approached this Court by way of instant petition under Section 482 of the Code of Criminal Procedure (for short 'Cr.P.C.') invoking its inherent jurisdiction for quashing of FIR No.17 dated 13.01.2012, under Sections 420, 467, 468, 471, 120-B and 506 IPC, registered at Police Station Mujesar, District Faridabad (Annexure P1) and the consequential proceedings arising therefrom,on the basis of compromise dated 12.03.2012 (Annexure P-2). Notice of motion was issued.
(2.) In compliance of the order dated 28.03.2012 passed by this Court, the parties were directed to appear before the learned trial Court for getting their statements recorded. Consequently, report dated 18.04.2012 sent by Civil Judge(Jr. Divn), Faridabad, has been received, who has reported that the parties have made their statements voluntarily and without any pressure.
(3.) In view of the above, learned counsel for the petitioners and respondent no.2 submit that since the parties have arrived at an out of Court settlement without any pressure and the compromise is genuine, impugned FIR and the subsequent criminal proceedings arising therefrom, are liable to be quashed in the interest of justice.;