MAHAVIR S.CHAUHAN, J. - (1.) THIS order shall dispose of the aforesaid two petitions which have been filed for quashing of FIR on the basis of compromise. Since both the petitions though pertain to two different FIRs but dispute in both FIRs is same between parties, as such they are being disposed of by this common order being passed in CRM -M -14558 of 2014.
(2.) BY way of CRM -M -14558 of 2014 under Section 482 of the Code of Criminal Procedure, 1973 (for brevity, 'the Code'), petitioners, the accused in FIR No. 57 dated 09.02.2013 (Annexure P -1) recorded, under Sections 406/498 -A/312/313/323/506/120 -B of the Indian Penal Code, 1860 (for short, 'IPC'), at Police Station, Sector 5, Panchkula, seek quashing of the aforesaid FIR by stating that the matter has been amicably settled between them and complainant/respondent No.2, vide settlement/agreement deed dated 09.04.2014 (Annexure P -3). Vide CRM -M -14557 of 2014, the petitioner -Vipin Sehgal, has sought quashing of FIR No. 142 dated 21.03.2014, recorded under Sections 354/506/120 -B, IPC, at Police Station, Sector 5, Panckhula. Vide order dated 20.05.2014, learned Chief Judicial Magistrate, Panchkula, was asked to record statements of the parties concerned to find out if the compromise is outcome of free will and consent of the parties and is free from any undue influence/pressure/coercion. Learned Chief Judicial Magistrate, Panchkula has submitted a report dated 09.06.2014 affirming that the compromise is outcome of free will and consent of the parties and is free from undue influence/pressure/coercion.
(3.) FIR (Annexure P -1) was recorded on the statement of Isha Sehgal, respondent No.2, levelling allegations of demand of dowry and cruelty against the petitioners.;