ASHISH SHARMA & ORS Vs. STATE AND ANR

JUDGEMENT

(1.) In this petition filed under Section 561-A Cr.P.C., petitioners seek quashing of FIR No.176/2003 dated 13.06.2003, Challan No.07/2004 dated 17.01.2004, order dated 11.03.2004 and all criminal proceedings arising out of the same, on the basis of compromise executed between the petitioners and respondent No.2 to prevent abuse of process of law. Sanjay Kumar (respondent No.2) is the complainant in FIR No.176/2003. Since complainant and accused persons involved in the FIR No.176/2003 have compromised, I propose to dispose of this petition.

(2.) This Court vide order dated 17.10.2018, directed the parties along with their counsel to appear before the Registrar Judicial of this Court for authenticity of compromise deed and for recording statements in respect thereto.

(3.) Pursuant to the order dated 17.10.2018, Registrar Judicial has recorded the statements of petitioners namely Ashish Sharma, Suraj Singh Jamwal, Ashutosh Sharma; and that of complainant/respondent No.2 namely Sanjay Kumar. Statements so recorded are placed on record and the same read as under:-