SHER SINGH RANA Vs. STATE OF HARYANA

JUDGEMENT

(1.) This case has been taken up through Video Conferencing via Webex facility in the light of Pandemic Covid-19 situation and as per instructions.

(2.) The question that arises for consideration in the instant petition is as to whether an FIR under Sec. 174-A of the Indian Penal code, 1860 can be quashed once the substantive complaint wherefrom the proceedings had emanated itself stand settled amongst the parties?

(3.) The instant petition has been filed under Sec. 482 CrPC for seeking quashing of the order dtd. 24/7/2017 (Annexure P-3) passed by the Judicial Magistrate 1st Class, Ambala, declaring the petitioner a proclaimed person and of the consequential registration of FIR No.122 dtd. 16/2/2020 registered under Sec. 174-A IPC at Police Station Mahesh Nagar, District Ambala (Annexure P4) along with all proceedings arising therefrom.