SANJAY KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) By this common order, the above mentioned two petitions are being disposed off as both the petitions involve the same question of law.

(2.) The prayer of the petitioner(s) in these petitions is for quashing of order dtd. 31/10/2017 passed by the Judicial Magistrate First Class, Pehowa in complaint No.96 of 2015 dtd. 20/7/2015, declaring the petitioner as proclaimed person as well as FIR No.97 dtd. 20/2/2018 registered under Sec. 174-A of the IPC at Police Station Pehowa, District Kurukshetra and order dtd. 7/9/2019 passed by the Judicial Magistrate First Class, Faridabad in case No.10789/31/5/2016 and NACT No.2399/2016 declaring the petitioner as proclaimed person as well as FIR No.318 dtd. 18/9/2019 registered under Sec. 174-A of the IPC at Police Station Old Faridabad, District Faridabad.

(3.) Learned counsel for the petitioner(s) submits that parties have already amicably compromised their dispute and keeping in view the said compromise, the original complaint filed by the complainant under Sec. 138 of the Negotiable Instruments Act, 1881 ( in short, N.I. Act') has already been withdrawn and therefore, the proceedings, which have been initiated against the petitioners declaring them proclaimed persons and thereafter, registration of an FIR against them under Sec. 174-A of the IPC during the pendency of the complaint, which now stands withdrawn, may kindly be quashed.