BADAN SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS petition under Section 482 of the Code of Criminal Procedure has been filed for quashing of FIR No.84 dated 22.02.2011, registered under Sections 406, 418, 420 of the Indian Penal Code (for short 'the IPC'), at Police Station Faridabad Central, District Faridabad, and all consequential proceedings arising therefrom, on the basis of compromise arrived at between the parties.

(2.) HEARD .

(3.) IN view of above and the fact that the entire dues, as per the settlement reached between the parties, stand paid, this Court feels that no purpose would be served in keeping the proceedings alive. Accordingly, the present petition is allowed; FIR No.84 dated 22.02.2011, registered under Sections 406, 418, 420 IPC, at Police Station Faridabad Central, District Faridabad, and all consequential proceedings arising therefrom; are hereby quashed qua the present petitioner.