RAJAT Vs. STATE OF HARYANA AND ANR

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.161 dated 24.05.2015 under Sections 323, 324, 506, 34 of the Indian Penal Code ('IPC' for short), registered at Police Station Madhuban, District Karnal and the consequential proceedings arising therefrom, on the basis of compromise (Annexures P-2 & P-3). Notice of motion was issued.

(2.) Learned counsel for the petitioner submits that the parties have decided to bury the hatchet and are living peacefully. Learned counsel for the petitioner further submits that continuation of the impugned FIR and subsequent criminal proceedings arising therefrom, are liable to be quashed in the interest of justice.

(3.) Learned counsel for the petitioner as well as learned counsel for the State are ad idem that the petitioner is not proclaimed offender. Having heard the learned counsel for the parties and after going through the record of the case, this Court is of the considered opinion that it is a fit case for exercising the inherent jurisdiction of this Court under Section 482 Cr.P.C., so as to secure the ends of justice. It is so said because the parties have arrived at an out of Court settlement by way of a compromise (Annexures P-2 & P-3). The compromise is without any pressure and a genuine one. In such a situation, continuation of the prosecution would result in sheer abuse of process of law.