NAVNEET KUMAR Vs. STATE OF HARYANA AND ORS.

JUDGEMENT

(1.) THE petitioner has approached this Court by way of instant petition under Section 482 of the Code of Criminal Procedure (for short 'Cr.P.C.') invoking its inherent jurisdiction for quashing of FIR No. 112 dated 4.6.2013 registered under Sections 406, 498 -A, 323 and 506 of the Indian Penal Code ('IPC' for short), at Police Station Civil Lines, Kaithal and the consequential proceedings arising therefrom.

(2.) NOTICE of motion was issued. During the pendency of connected petitions bearing CRM -M - 24292 -2013 ((Rajesh Kumar and others v. State of Haryana and another)) and CRM -M -27521 -2013 (Rajesh Kumar and others v. State of Haryana and another), pending between the same parties, an amicable settlement was arrived at which was recorded by this Court vide its order dated 5.2.2015 and the same reads as under: -

(3.) THEREAFTER on 20.3.2015, following order was passed by this Court: -