- (1.) The present petition under Section 482, Cr.P.C., has been filed by the petitioners, namely, Rajiv Kumar son of Roshan Lal, and Vibha Arora wife of Rajiv Kumar, both residents of 22/23, Grand Mansion, Rosewood City, Sector 49, Gurgaon, for quashing of FIR No. 698, dated 23.9.2014, under Sections 120-B, 406, 420, 452, 467, 468 and 471 read with Section 511, IPC, registered at Police Station, Sadar, Gurgaon, and all the consequential proceedings arising therefrom, on the basis of the compromise.
(2.) Vide order dated 13.11.2014, the affected parties were directed to appear before the learned Chief Judicial Magistrate, Gurgaon, for getting their respective statements recorded with regard to the compromise. The said Court was also directed to send a detailed report in that regard alongwith copies of the statements to this Court on or before the adjourned date.
(3.) At that time, Mr. Amit Chaudhary, Advocate, had put in appearance for the complainant/respondent No. 2 and he admitted the factum of the compromise between the parties.;