RAJAT SEHGAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS petition has been filed by the petitioner under Section 482 of the Code of Criminal Procedure, 1973 for quashing of FIR No. 21 dated 8.1.2014 (Annexure P -1), registered at Police Station City, District Hisar under Sections 420/ 465/ 468/ 471/ 120 -B of the Indian Penal Code, 1860 ('IPC' for short) and all the subsequent proceedings arising therefrom in view of the compromise arrived between the parties.

(2.) LEARNED counsel for respondent No.2 has submitted that the amount in question has since been returned by the petitioner and respondent Nos. 3 and 4 and has admitted the genuineness of Annexure P -3, letter written by the insurance company to the Station House Officer, Hisar to the effect that they were no longer interested in pursuing the FIR. Learned counsel has further submitted that the company has no objection if the FIR in question is quashed qua the petitioner and respondents No.3 and 4 (co -accused).

(3.) HON 'ble the Apex Court in the case of Gian Singh vs. State of Punjab and another 2012 (4) RCR (Crl.) 543, has held as under: -