KETAN CHHABRA Vs. STATE OF HARYANA

JUDGEMENT

(1.) Matter has been taken up through video conferencing via Webex facility in the light of the Pandemic Covid-19 situation and as per instructions.

(2.) Instant petition has been filed under Section 482 Cr.P.C. praying for quashing of FIR No.823, dated 31.10.2016, under Sections 323, 406, 498-A, 506, 307, 34 I.P.C and Section 67-A of Information Technology Act, 2000 (Sections 307 I.P.C and 67-A of the Information Technology Act were deleted later on), registered at Police Station, Sirsa City, District Sirsa and all the subsequent proceedings arising therefrom on the basis of compromise dated 23.2.2021 (Annexure P-2).

(3.) Fir in question was got registered by complainant-respondent No.2 and the investigation commenced thereon. However, with the intervention of respectables, finally the parties arrived at settlement and they resolved their inter se dispute, which is apparent from Compromise Deed, annexed as Annexure P-2. On the basis of the compromise, the petitioners are praying that continuation of these proceedings would be a futile exercise and an abuse of process of the Court and thus, the FIR in question and all the subsequent proceedings arising therefrom may be quashed in the interest of justice.