VIKAS JAGGA Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present petition under Sec. 482, Cr.P.C., has been filed by the petitioner, for quashing of FIR No. 23, dtd. 15/1/2020 (Annexure P-1), for the offences punishable under Ss. 323, 506, 376, 511, 34 of IPC (Ss. 376, 511, 34 of IPC deleted later on), registered at Police Station Sector 31, District Faridabad and final investigation report under Sec. 173 Cr.P.C. dtd. 7/3/2020 (Annexure P-2), and all the consequential proceedings arising therefrom, on the basis of compromise dtd. 5/11/2020 (Annexure P-3).

(2.) Learned counsel for the petitioner submits that earlier also same complainant had got lodged one FIR No. 196, dtd. 19/6/2020, registered under Ss. 323, 34, 376, 506, 511 of IPC, at Police Station Sector 31, District Faridabad, wherein, Ss. 376, 511 and 34 of IPC were deleted later on. The said FIR and the proceedings arising therefrom qua the petitioner herein, has already been quashed vide order dtd. 4/5/2022, passed in CRM-M-3228-2021, by the coordinate Bench of this Court. Photocopy of the said order dtd. 4/5/2022, is placed on record by learned counsel for the petitioner, which is taken on record, subject to all just exceptions.

(3.) He further submits that in the present case also, respondent No.2 (complainant) levelled similar allegations and thereafter, present FIR was registered. Learned counsel for the petitioner refers to the final report dtd. 7/3/2020, submitted under Ss. 173 Cr.P.C., by the police in the present case and pointed out that during the course of investigation Ss. 376, 511, 34 of IPC, have been deleted. The relevant translated extract of the said report says as under:-