BHUPINDER KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) CRM-44243-2018 Application is allowed as prayed for. Certified copy of the statement of Meenakshi wife of Ajay Sharma, General Power of Attorney of respondent No.4, recorded before the trial Court is taken on record. The Special Power of Attorney executed by respondent No.4 in favour of Meenakshi wife of Ajay Sharma, is also taken on record.

(2.) CRM-M-9949-2018 By invoking Sec. 482 Cr.P.C., the petitioner has prayed for quashing of FIR No.48 dtd. 26/2/2018 for offence punishable under Ss. 279/337 of the Indian Penal Code, 1860, registered with Police Station Ambala Sadar, District Ambala and proceedings emanating therefrom on the basis of compromise (Annexure P2) arrived at between the parties.

(3.) In pursuance to the order dtd. 9/3/2018, the trial Court has submitted a report dtd. 10/7/2018 after recording the statement of Arun Kumar-respondent No.2, for himself and as a guardian of his minor daughter Ms.Leena. In his statement, it is stated that he and his daughter suffered injuries in an accident and the impugned FIR was registered on the basis of the same and he has entered into the compromise with petitioner/accused vide compromise Ex.C1 and he has received the compensation for the same and he do not want to take any action against the petitioner and he has no objection if the FIR is registered.