SUNITA Vs. JITENDER KUMAR

JUDGEMENT

(1.) This is a petition under Sec. 482 of Cr.P.C. for quashing of the order dtd. 7/6/2018 (Annexure P-3) passed by the learned Judicial Magistrate, 1st Class, Jhajjar in Complaint case No.COMA/273/2017 dtd. 19/8/2017 (Annexure P-2) vide which the petitioner was declared as a proclaimed person in the aforesaid complaint.

(2.) The learned counsel for the petitioner has submitted that respondent No.1, namely, Jitender Kumar had lodged an FIR No.26 dtd. 14/1/2015 registered under Ss. 420, 406, 120-B IPC at Police Station Jhajjar against Anil i.e. husband of the petitioner and her sister-in-law Seema. Ultimately, a compromise was arrived in between the parties and in pursuance of the compromise, the husband of the petitioner handed over three post dated cheques i.e. Cheques No.010352 dtd. 20/4/2017, 010354 dtd. 20/5/2017 and 536839 dtd. 20/6/2017 for an amount of Rs.4,00,000.00, Rs.6,00,000.00 and Rs.4,00,000.00, respectively. Anil Kumar along with his sister also filed a petition bearing CRM-M-9004-2017 for quashing of the FIR on the basis of compromise. It is however submitted that the husband of the petitioner could not arrange the money and ultimately, this Court was pleased to dismiss the quashing petition as infructuous at that stage. However, liberty was granted to file the fresh petition on the basis of compromise, if the contesting party still acknowledges the compromise in accordance with law. He contends that the cheques in question were dishonoured and the complainant lodged three separate complaints on account of all three cheques under Ss. 138 and 142 of the Negotiable Instruments Act. The petitioner was summoned in the said complaint and during the pendency of the complaint in question, though the petitioner wanted to settle the dispute with the complainant- respondent No.1, however, the petitioner could not arrange the money and the petitioner also could not appear before concerned court in the said case. Ultimately, the husband of the petitioner arranged the money and again settled the matter with the complainant. It is however, submitted that on 7/6/2018, the petitioner was declared as a proclaimed person by the learned Judicial Magistrate, 1st Class, Jhajjar. It is also submitted that on 14/6/2018, the petitioner had met with an accident and she remained admitted in hospital for about 20 days and she had been operated upon thrice and her follow up treatment continued upto 5/10/2020. It is further submitted that the matter was fixed for 5/1/2022 and the complainant appeared and made a statement that he does not want to pursue the complaint as he has entered into compromise with the accused-Sunita. It is also submitted that the petitioner was never served in the said proceedings and she learnt about the said proceedings only after the police raided her house, after being declared as a proclaimed person. On learning about the same, the petitioner compromised the matter with the complainant/respondent No.1. He has further submitted that the matter has already been compromised pursuant to which, the complainant had appeared before the learned Judicial Magistrate, 1st Class, Jhajjar on 5/1/2022 and made a statement qua the same (P-4) and (P-5), whereupon the complaint in question has been permitted to be withdrawn (P-6).

(3.) The learned counsel for the complainant/respondent No.1 has not disputed the facts as stated by the learned counsel for the petitioner and has further submitted that proceedings under Sec. 138 of the Negotiable Instruments Act have already been withdrawn and the matter has been compromised. He also stated that he has no objection in case the present FIR and all subsequent proceedings arising therefrom are quashed.