AMIT KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) In this petition, the petitioner, who is the accused person in FIR No. 148 dtd. 14/2/2020, under Sec. 174-A of the IPC, registered at Police Station Ambala City (Annexure P-2) has prayed for quashing of FIR with all subsequent proceedings on the basis of compromise.

(2.) Seen Office Report.

(3.) Service upon complainant/respondent No.2 has already been effected, but none has appeared on his behalf to controvert the submission that the matter has been amicably compromised between the parties, which otherwise is verified from the order passed by Ld. JMIC, Ambala, on 2/3/2020 (Annexure P-4).