SATISH KUMAR Vs. STATE OF HARYANA AND ANOTHER

JUDGEMENT

(1.) Prayer in this petition is for quashing of FIR No.278 dated 04.12.2016 registered under Section 174-A IPC at Police Station Kosli, District Rewari; charge-sheet dated 21.07.2017; orders dated 27.09.2016, 14.10.2016 and 07.11.2016 and all other subsequent proceedings arising therefrom.

(2.) On 21.04.2018, the following order was passed by this Court:-

(3.) Learned counsel for the petitioner has relied upon the decisions rendered by this Court in " Vikas Sharma vs. Gurpreet Singh Kohli and another , 2017, (3) L.A.R.584, "Microqual Techno Limited and others Vs. State of Haryana and another", 2015 (32) RCR (Crl.) 790 and "Rajneesh Khanna Vs. State of Haryana and another" 2017(3) L.A.R. 555 wherein in an identical circumstance, this Court has held that since the main petition filed under Section 138 of the Act stands withdrawn in view of an amicable settlement between the parties, therefore, continuation of proceedings under Section 174A of IPC shall be nothing but an abuse of the process of law.