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Judgment
Sudip Ahluwalia, J
In this petition, the petitioners, who are the accused persons in F.I.R No.315, dated 11.07.2019, under Sections 406, 420, 467, 468 and 506 read with
Sections 34 and 120-B of the Indian Penal Code, registered at Police Station Rajendra Park, District Gurugram (Annexure P-1), have prayed for
quashing of F.I.R. with all subsequent proceedings arising therefrom, on the basis of compromise.
Now the complainant has arrived at a settlement with the accused/petitioners vide Compromise Deed (Annexure P-3), which is duly signed by
them. The matter was referred to the Court below for recording of statements of the parties and to report with respect to genuineness of the
compromise arrived at between the parties. The Ld. Judicial Magistrate 1st Class, Gurugram, vide report dated 02.12.2020 has apprised this Court that
the compromise arrived at between the parties is genuine and without any pressure.
Respondents No. 2 and 3 are represented by their counsel who does not dispute the factum of compromise.
In view of the report of the Ld. Judicial Magistrate 1st Class, Gurugram, and in view of the decision of the Hon'ble Supreme Court inâ €œGian
Singh Vs. State of Punjab and anotherâ€, 2012(4) RCR (Criminal) 543 and “Narinder Singh and Others Vs. State of Punjab and Anotherâ€, (2014)
6 SCC 466, this Court is of the opinion that no useful purpose can be served by keeping with the criminal proceedings pending, since the complainant
has themselves compromised the dispute with the petitioners/accused persons.
In the circumstances, the present petition is allowed. F.I.R No.315, dated 11.07.2019, under Sections 406, 420, 467, 468 and 506 read with Sections
34 and 120-B of the Indian Penal Code, registered at Police Station Rajendra Park, District Gurugram (Annexure P-1), with all consequential
proceedings arising therefrom, are hereby quashed qua the petitioners.