VIJAY SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Instant petition has been filed praying for quashing of FIR No.65, dtd. 7/6/2017 under Ss. 3(l)(x) of Scheduled Caste and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (Amendment 2015) as well as Sec. 67(a) of Information Technology Act 2000 and Sec. 506 of IPC, registered at Women Police Station Karnal, District Karnal (Annexure P-1), on the basis of compromise dtd. 9/1/2025 (Annexure P-2) and all consequential proceedings (Sec. 3(l)(x) of Scheduled Caste and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (Amendment 2015 was deleted during investigation).

(2.) The FIR in question was lodged by complainant-respondent No.2 and the investigation commenced thereon. However, with the intervention of respectables, finally the parties arrived at settlement and they resolved their inter se dispute, which is apparent from order dtd. 1/4/2025 passed by this Court. On the basis of the compromise, the petitioners are praying that continuation of these proceedings would be a futile exercise and an abuse of process of the Court and thus, the FIR in question and all the subsequent proceedings arising therefrom may be quashed in the interest of justice.

(3.) This Court vide order dtd. 1/4/2025 directed the parties to appear before the trial Court/Illaqa Magistrate for recording their statements, as contended before the Court, and the trial Court/Illaqa Magistrate was also directed to send its report.