UMESH PRABHAKAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) PRAYER in this petition is for quashing of FIR No.976 dated 09.11.2000, under Sections 406, 498 -A and 506, IPC, registered at Police Station, City, Karnal, and all the consequential proceedings arising therefrom, on the basis of compromise.

(2.) VIDE order dated 18.11.2013, this Court had directed the affected parties to appear on 02.12.2013 before the learned trial court for getting their respective statements recorded with regard to the compromise. The said Court was also directed to send a detailed report in that regard along with copies of the statements to this Court, on or before the adjourned date.

(3.) HE also contends that the chances of ultimate conviction of the petitioners are bleak and, therefore, pendency of the FIR and continuation of the trial would be a sheer abuse of the process of law.