NIZAMUDDIN Vs. STATE OF HARYANA

JUDGEMENT

(1.) Prayer in this petition is for quashing of FIR No. 306 dated 11.05.2018, registered under Section 174A I.P.C. at Police Station Sector 58, District Faridabad along with all the subsequent proceedings arising therefrom.

(2.) Brief facts of the case are that a complaint under section 138 of the Negotiable Instruments Act, 1881 (for short 'N.I. Act ') was filed by Ayan Enterprises on account of dishonouring of a cheque given by the petitioner, however, later on, a compromise was effected between the petitioner and complainant Ayan Enterprises and after the petitioner cleared the cheque amount, the Judicial Magistrate First Class, Faridabad, vide order dated 14.05.2018 (Annexure P-2), compounded the offence and disposed of the aforesaid complaint.

(3.) Learned counsel for the petitioner has submitted that in the meantime, on account of non-appearance of petitioner before the trial Court, the aforesaid FIR was registered with the allegations that petitioner has failed to appear in the said proceedings despite being served with a notice.