AMIT KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) Prayer in the present petition filed under Sec. 482 Cr.P.C. is for quashing of FIR No.506 dtd. 23/10/2011, under Ss. 406, 420, 506 and 120-B IPC, Police Station City Jagadhri, District Yamuna Nagar (Annexure P-1) on the basis of compromise dtd. 29/9/2018 (Annexure P-5) alongwith all consequential proceedings arising therefrom including the judgment of conviction dtd. 23/12/2015 and order of sentence dtd. 24/12/2015 passed by learned Additional Chief Judicial Magistrate, Yamuna Nagar at Jagadhri (Annexure P-2 whereby the petitioner has been convicted and sentenced as under :- U/Sec. R.I. Fine In default S.I. 420 IPC 2 years Rs.1000.00 One month 406 IPC 1 year --- One month Both the sentences were ordered to be run concurrently.

(2.) Quashing of the aforesaid FIR and setting aside of the impugned judgment of conviction dtd.23/12/2015 and order of sentence dtd. 24/12/2015 passed by learned trial Court is sought on the basis of compromise dtd. 29/9/2018 as entered between the parties during the pendency of the appeal before the learned Appellate Court, Yamuna Nagar at Jagadhri.

(3.) Vide order dtd. 9/10/2018, the parties were directed to appear before the trial Court and the trial Court was directed to record the statements of the parties and make report as to its satisfaction and submit the same to this Court. The trial Court was also directed to intimate if any of the parties to this petition has been declared as proclaimed offender.