JAFRUDDIN 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.529 dated 20.10.2010, (Annexure P-1), under Sections 148, 149, 323, 324, 506 of the Indian Penal Code (for short 'the IPC'), later on added Section 307 IPC, registered at Police Station Nuh, District Mewat, and all consequential proceedings arising therefrom, on the basis of compromise (Annexure P-2) and judgment (Annexure P-3).

(2.) HEARD . This Court in Crl. Misc. No.M-2701 of 2011 titled Jafruddin and others, decided on 24.5.2011 directed the petitioners to surrender before the investigating agency/Illaqa Magistrate within 10 days from that very day and thereafter apply for regular bail before the competent Court, their plea shall be decided within a week thereafter. Arrest of the petitioners was stayed till the decision of their bail applications to be filed.

(3.) THUS , it is proved on record that the petitioners have not approached this Court with clean hands. Further, the petitioners have been declared proclaimed offenders by the Court of Chief Judicial Magistrate, Mewat on 14.3.2013. This fact has also been concealed in the petition.