KUSH SACHDEVA Vs. STATE OF HARYANA

JUDGEMENT

(1.) Rajesh Bhardwaj, J 1. Instant petition has been filed under Sec. 482 Cr.P.C. praying for quashing of FIR No.522 dtd. 29/12/2020 under Ss. 354, 406, 498-A, 506, 34 IPC registered at Police Station, Karnal Civil Line, District Karnal and all the subsequent proceedings arising therefrom on the basis of the compromise dtd. 7/4/2021 (Annexure P-2).

(2.) FIR in question was got registered by complainant-respondent No.2 and the investigation commenced thereon. However, with the intervention of respectables, finally the parties arrived at settlement and they resolved their inter se dispute, which is apparent from the compromise.

(3.) On the basis of the same, the petitioners are invoking the inherent power of this Court by praying that continuation of these proceedings would be a futile exercise and an abuse of process of the Court and thus, the FIR in question and all the subsequent proceedings arising therefrom may be quashed in the interest of justice.