RAVINDER SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Instant petition has been filed under Sec. 482 Cr.P.C. praying for quashing of FIR No.199, dtd. 3/6/2018, under Ss. 498-A, 323, 328 (deleted later on), 506 of IPC, at Police Station Nissing, District Karnal along with subsequent proceedings arising therefrom on the basis of compromise (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 Compromise Deed, annexed as Annexure P-2. On the basis of the compromise, the petitioner is 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.

(3.) This Court vide order dtd. 14/11/2019 directed the parties to appear before the Illaqa/Duty Magistrate/trial Court for recording their statements, as contended before the Court, and the Illaqa/Duty Magistrate/trial Court was also directed to send its report.