Anita Chaudhary, J. - (1.) THE instant petition has been filed under Section 482 Cr.PC for quashing of F.I.R. No. 178 dated 11.06.2011 registered for the offence under Sections 419, 420, 467, 468, 471, 448, 511, 506 and 120 -B IPC at police station Faridabad Kotwali, District Faridabad and subsequent proceedings arising therefrom on the basis of compromise dated 17.12.2013 (Annexure P -3).
(2.) VIDE order dated 20.02.2014, parties were directed to appear before the Illaqa Magistrate for recording their statements in support of the compromise. Illaqa Magistrate was also directed to send its report regarding the genuineness of the compromise. Learned Illaqa Magistrate has sent its report dated 12.04.2014 submitting that the compromise arrived at between the parties is without any pressure or coercion and the same is genuine one. Illaqa Magistrate has also sent the statements of parties recorded by it and the photocopy of the compromise.
(3.) LEARNED counsel for the State on instructions from the Investigating Officer admits the factum of compromise and submit that the matter has been compromised between the parties and he would have no objection to the quashing of the FIR in view of the law laid down by the Hon'ble Supreme Court.;