RAM KARAN Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) THIS petition under Section 482 of the Code of Criminal Procedure has been filed for quashing of FIR No. 39 dated 29.01.2010, registered under Sections 279, 427, 304 -A of the Indian Penal Code (for short 'the IPC'), at Police Station Indri, District Karnal, and all consequential proceedings arising therefrom, including the judgment and order of conviction/sentence (Annexure P -3), on the basis of compromise (Annexure P -4) arrived at between the parties. Heard.

(2.) VIDE order dated 01.03.2013, the parties were directed to appear before the learned appellate Court, for getting their statements recorded. In compliance thereof, report of learned Sessions Judge, Karnal, dated 08.03.2013, has been received to the effect that the parties have arrived at an out of Court settlement and the said settlement is genuine and without any pressure.

(3.) IN view of the above, this Court feels that no purpose would be served in keeping the proceedings alive. Accordingly, the present petition is allowed; FIR No. 39 dated 29.01.2010, registered under Sections 279, 427, 304 -A IPC, at Police Station Indri, District Karnal, and all consequential proceedings arising therefrom, including the judgment and order of conviction/sentence (Annexure P -3), and all consequential proceedings arising therefrom; are hereby quashed qua the present petitioner.