Naresh Kumar Sanghi, J. - (1.) PRAYER in this petition is for quashing of FIR No. 581, dated 30.12.2012, for the offences punishable under Sections 120 -B, 406, 420 and 506, IPC, registered at Police Station, City, Jagadhri, District Yamuna Nagar, and all the consequential proceedings arising therefrom, on the basis of compromise.
(2.) VIDE order dated 17.12.2013, this Court had directed the affected parties to appear before the learned trial Court for getting their respective statements recorded with regard to the compromise. The said Court was also directed to send the copies of the statements and the detailed report in that regard to this Court. In compliance of the above, the affected parties, i.e. petitioners Janak Raj and Satvinder Singh as well as respondent No. 2 -complainant Sanjeev Kumar did appear before the court below and got recorded their statements with regard to the compromise.
(3.) THE report received from the learned Addl. Chief Judicial Magistrate, Yamuna Nagar at Jagadhri, reveals that both the private parties suffered their respective statements voluntarily and the same were without any pressure or coercion. It further reveals that the compromise was amicably effected.;