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Judgment
N.S.SHEKHAWAT, J. (Oral)
The petitioner has filed the present petition under Section 482 Cr.P.C. with a prayer to quash the FIR No. 115 dated 22.05.2023, registered under Sections 406, 420, 506 and 370 of the Indian Penal Code, 1860 and Section 24 of the Immigration Act, at Police Station Nagal, District Ambala (Annexure P-1) along with all subsequent proceedings arising therefrom, on the basis of a compromise/settlement dated 05.11.2024 (Annexure P-2) arrived at between the parties.
Vide order dated 21.11.2024, a Co-ordinate Bench of this Court had directed the parties to appear before the Illaqa Magistrate/trial Magistrate for getting their statements recorded with respect to the aforesaid compromise.
Pursuant to aforesaid order, the parties have appeared before the Additional District and Sessions Judge, Ambala and got their statements recorded. Report dated 18.01.2025 has been received whereby after recording the statements of the parties, the Court below has shown its satisfaction that the compromise is genuine, voluntary and without any coercion or undue influence.
I have heard counsel for the parties and gone through the case file.
In the light of the satisfaction shown by the Court below and considering the offence for which the accused have been charged are not of serious nature, together with the fact that compromise will go a long way in ironing out the differences for betterment of future life of the parties and also in view of the law laid down in Gian Singh Vs. State of Punjab and another, 2012 (4) RCR (Criminal) 543 and Kulwinder Singh and others Vs. State of Punjab 2007(3) RCR (Criminal) 1052, the present petition for quashing the FIR is allowed qua the petitioners.
Resultantly, the FIR No. 115 dated 22.05.2023, registered under Sections 406, 420, 506 and 370 of the Indian Penal Code, 1860 and Section 24 of the Immigration Act, at Police Station Nagal, District Ambala (Annexure P-1) alongwith all consequential proceedings arising therefrom are hereby quashed qua the petitioners.