FARID KHAN Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS petition has been filed under Section 482 CrP.C. praying for quashing of FIR No. 277 dated 8.12.2009 (Annexure -P. 1) registered for the offences under Sections 420, 447, 448 and 511 IPC and Sections 467, 468, 471 and 120B IPC, which were added later on, at Police Station DLF Phase -II, District Gurgaon and all subsequent proceedings arising therefrom in view of the compromise (Annexure -P. 2).

(2.) THE FIR has been registered on the statement of complainant -Sushil Daga on the allegations that respondent No. 2 has purchased residential house bearing No. 9 situated on Road No. V -34, measuring 264.04 Sq. meters having covered area of 38.16 sq. meters situated at DLF City, Phase -II Gurgaon from Sanjay Khanna vide registered sale deed bearing Vasika No. 1144 dated 11.4.2008. Respondent No. 2 alleged that the petitioners have forged and fabricated power of attorney, which was never executed by the sellers of above said property i.e. Sanjay Khanna and Nandita Khanna. Therefore, property dispute arose between the parties. Now with the intervention of respectable persons of the society, the parties have settled the dispute between themselves. Petitioner No. 1 has withdrawn the civil suit filed against respondent No. 2. A compromise has been entered into between the parties, which was reduced into writing on 10.3.2014.

(3.) LEARNED Assistant Advocate General, Haryana, on instructions from the Investigating Officer admits the factum of compromise and submits that in case the parties have indeed settled their dispute, the State would have no objection to the quashing of the FIR in view of the law laid down by the Hon'ble Supreme Court.