JASWANT SINGH, J. - (1.) Prayer is under section 482 Cr.PC for quashing of FIR No.318 dated
(2.) 10.2015 for offences punishable under Sections 406, 420, 506, 120 -B of Indian Penal Code registered with Police Station Sahlawas District Jhajjar and the subsequent proceedings arising therefrom on the basis of compromise deed (Annexure P -6). 2 As per the allegations levelled by the complainants -Sukhbir and Surender, petitioners -accused persons have cheated them on the pretext of selling 76 Kanal 05 marlas of land being owned by them but neither the same was sold to the complainants nor their money was returned. Moreover, they were given threats which led to the registration of the aforesaid FIR.
(3.) Upon notice of motion parties were given liberty to approach the learned Illaqa Magistrate by making appropriate application for getting their statements recorded in terms of the compromise and who shall submit its report regarding the genuineness of the compromise. Report (Mark -A) in the shape of letter dated 09.05.2016 of learned Judicial Magistrate Ist Class, Jhajjar duly forwarded by learned District & Sessions Judge, Jhajjar vide letter dated 09.05.2016 has been received wherein it is stated that the parties appeared before that court and suffered statements recorded separately in terms of the compromise thereby stated that the matter between the parties has been compromised and complainant has no objection if the aforesaid FIR and all consequential proceedings are quashed against the petitioners.;