Naresh Kumar Sanghi, J. - (1.) PRAYER in this petition is for quashing of FIR No. 5, dated 03.01.2011, for the offences punishable under Sections 406 and 498A read with Section 34, IPC, registered at Police Station, Gurgaon, and all the consequential proceedings arising therefrom, on the basis of compromise.
(2.) VIDE order dated 15.01.2014, this Court had directed the affected parties to appear on 23.01.2014 before the learned trial court for making their respective statements with regard to the compromise. The said Court was also directed to send its detailed report in that regard along with copies of the statements on or before the date fixed by this Court. In compliance thereof, respondent no. 2/complainant, Anshul Jain did appear before the learned court below and got recorded her statement with regard to the compromise. She stated that she would suffer the statement with regard to compromise after decision of the Hindu Marriage Act case, however, she accepted the demand draft of Rs. 2,00,000/ - drawn from the Indian Overseas Bank issued in her favour at the behest of petitioner No. 1 -Jitender Jain.
(3.) ON 11.07.2014, respondent No. 2 Anshu Jain once again appeared before the learned trial court and suffered the following statement: - State that a petition u/s. 482 Cr.P.C. has been filed in the above FIR by the accused in the Hon'ble High Court of Punjab & Haryana for quashing all the consequential proceedings arising from the FIR on the basis of compromise which is pending for 15.07.2014. The certified copy of the compromise effected between me and the accused before Sh. R.K. Manchanda, Mediator, Mediation Centre, Tis Hazari Court, Delhi is Ex. C1. I have received a sum of Rs. 3 lacs from the accused Jitender Jain and the balance amount of Rs. 2 lacs would receive on 15.07.2014 before the Hon'ble Judge of the Hon'ble High Court of Punjab and Haryana. The compromise between us has been voluntarily arrived at of my own free will and without any force, pressure or coercion and I am bound by the terms and conditions enumerated in compromise Ex. C1. The proceedings against the accused be quashed qua the above FIR, I have no objection.;