MAHAVIR S.CHAUHAN, J. - (1.) THIS order shall dispose of the aforesaid petitions which have been filed for quashing of FIR on the basis of compromise. Since they both have arisen out of a common FIR, they are being disposed of by this common order, being passed in CRM -M -18705 of 2014. By way of these petitions under Section 482 of the Code of Criminal Procedure, 1973 (for brevity, 'the Code'), petitioner, the accused in First Information Report (for short, 'FIR') No. 15 dated 04.02.2011 recorded under Sections 66, 66(c) and 66(d) of the Information Technology Act at Police Station, Sector 56, Gurgaon, seek quashing of the aforesaid FIR by stating that the matter has been amicably settled between him/her and respondent No. 2.
(2.) VIDE CRM -M -15986 of 2013, the petitioner -Rakesh Kumar Yadav, the accused in FIR No. 15 dated 04.02.2011 recorded under Sections 66, 66(c) and 66 (d) of the Information Technology Act, at Police Station, Sector 56, Gurgaon. Vide order dated 30.05.2014, learned trial Court 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. The learned Judicial Magistrate Ist Class, Gurgaon, has submitted a report dated 10.07.2014 affirming that the compromise is outcome of free will and consent of the parties and is free from any undue influence/pressure/coercion.
(3.) RESPONDENT No. 2/complainant (in both petitions) who is present in person, have no objection if the aforesaid FIR and proceeding arising therefrom are quashed, as they have settled the matter with each other.;