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Punjab-Haryana High Court

Sushil Kumar vs State Of Haryana on 25 February, 2020

Author: Ramendra Jain

Bench: Ramendra Jain

                                                                             -1-
CRM-M-7914 of 2020


        IN THE HIGH COURT OF PUNJAB AND HARYANA
                     AT CHANDIGARH


                                              CRM-M-7914 of 2020
                                              Date of Decision: 25.02.2020

Sushil Kumar
                                                                 ...Petitioner

                   Versus


State of Haryana
                                                               ....Respondent


CORAM: HON'BLE MR. JUSTICE RAMENDRA JAIN

Present:-   Mr. M.K. Bali, Advocate, for the petitioner.

RAMENDRA JAIN, J. (ORAL)

Through this petition under Section 482 Cr.P.C. prayer has been made for quashing FIR No.865 dated 14.08.2019 (Annexure P-1) registered under Section 174-A IPC at Police Station Manesar City, District Kurukshetra, along with all consequential proceedings arising therefrom.

Learned counsel for the petitioner inter alia contends that complaint case under Section 138 of the Negotiable Instruments Act (in short 'the Act') has been dismissed as withdrawn on the basis of compromise between the parties vide order dated 03.07.2019 (Annexure P-3). Therefore, continuation of proceedings under Section 174-A IPC would be abuse of process of law. In support of his contentions, learned counsel placed reliance upon judgments of this Court in Mohit v. State of Haryana, 217(1) L.A.R. 595, Ashok Madan v. State of Haryana and another, 2019(3) Law Herald 2435, Microqual Techno Limited and others v. State of Haryana 1 of 2 ::: Downloaded on - 27-02-2020 02:27:31 ::: -2- CRM-M-7914 of 2020 and another, 2015(32) R.C.R.(Criminal) 790 and Vikas Sharma v. Gurpreet Singh Kohli and another, 2017(3) L.A.R. 584.

Heard.

Considering the factum that complaint under Section 138 of the Act, in which petitioner was declared proclaimed offender, has been dismissed as withdrawn vide order dated 03.07.2019, therefore, taking aid of law laid down by this Court in authorities referred to by learned counsel for the petitioner, petition is allowed. Impugned FIR under Section 174-A IPC is quashed subject to deposit of `20,000/- with the Poor Patients' Welfare Fund of the Postgraduate Institute of Medical Education and Research (PGIMER), Chandigarh. Petitioner can also opt to deposit the aforesaid amount of `20,000/- with the PGIMER online through its website "www.pgimer.edu.in".

List on 12.3.2020 for production of original receipt qua deposit of aforesaid amount.



                                                         (RAMENDRA JAIN)
February 25, 2020                                            JUDGE
R.S.

            Whether speaking/reasoned               Yes/No

            Whether Reportable                      Yes/No




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