JEEWAN SINGH ANEJA Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present petition has been filed under Sec. 482 of the Cr.P.C. for seeking quashing of the proceedings against the petitioner arising out of FIR No.87, dtd. 5/6/2020 under Ss. 406 and 420 of IPC and Sec. 24 of Immigartion Act registered at Police Station Nighdu, District Karnal on the basis of compromise (Annexure P-3) arrived at between the parties.

(2.) Learned counsel for the petitioner submitted that as per the allegations in the FIR the main accused was one Surender Kumar, who also filed a petition for quashing based upon compromise, but the same was dismissed by way of a detailed order by this Court dtd. 9/8/2021. He further submitted that so far as the present petitioner namely, Jeewan is concerned he had no role to play and he was falsely implicated in the present case and therefore, so far as the present petition is concerned since the matter has been compromised between the parties, no useful purpose will be served in case the prosecution is carried on against the present petitioner.

(3.) I have heard the learned counsel for the petitioner.