SUMIT VERMA Vs. STATE OF HARYANA & ANR

JUDGEMENT

(1.) Tersely, the facts & material, culminating in the commencement, relevant for deciding the instant petition and emanating from the record, is that, initially, in the wake of complaint of complainant Rajiv Mittal son of Krishan Kumar Mittal respondent No.2 (for brevity "the complainant"), a criminal case was registered against petitioneraccused Sumit Verma son of V.K.Verma, by means of FIR No.16 dated 7.3.2012 (Annexure P-1), on accusation of having committed the offences punishable under Sections 406 and 420 IPC by the police of Police Station Sector 19, Panchkula.

(2.) During the course of investigation of the criminal case, good sense prevailed and the parties have amicably settled their disputes, by virtue of compromise deed dated 26.1.2013 (Annexure P-2) and affidavit (Annexure P3) of the complainant.

(3.) Having compromised the matter, now the petitioner-accused has preferred the present petition, to quash the impugned FIR (Annexure P-1) and all other subsequent proceedings arising therefrom, invoking the provisions of Section 482 Cr.PC, inter-alia, pleading that with the intervention of respectables of society & their relatives, the parties have amicably resolved their all disputes arising out of the impugned sale transaction. They have entered into compromise, redressed their grievances and decided to withdraw all civil & criminal litigations pending between them. The complainant has no objection if the criminal case registered against the petitioner, vide impugned FIR (Annexure P-1) is quashed. The parties want to live in peace in future and do not want to take any action against each other. On the strength of aforesaid grounds, the petitioner-accused sought to quash the impugned FIR (Annexure P- 1) and all other consequent proceedings arising thereto in the manner discussed here-in-above.