Punjab-Haryana High Court
Dheeraj Mehta And Anr vs State Of Haryana And Anr on 19 December, 2016
Author: A. B. Chaudhari
Bench: A. B. Chaudhari
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRL. MISC. No.M-17745 OF 2015
DATE OF DECISION : 19th DECEMEBR, 2016
Dheeraj Mehta & another
.... Petitioners
Versus
State of Haryana & another
.... Respondents
CORAM : HON'BLE MR. JUSTICE A. B. CHAUDHARI
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Present : Mr. Kunal Dawar, Advocate for the petitioners.
Mr. Deepak Grewal, DAG, Haryana.
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A. B. CHAUDHARI, J. (ORAL)
The petitioners have filed the present petition under Section 482
Cr.P.C. seeking quashing of FIR No.166 dated 24.07.2008 (Annexure P-1)
registered under Sections 419, 420, 467, 468, 471, 120-B IPC at Police Station
Sector 31, District Faridabad in view of the compromise (Annexure P-6).
Heard learned counsel for the rival parties.
This Court had made order dated 06.10.2016 asking for recording
of statement in order to find out the correctness and genuineness of the
compromise said to have been arrived at between the parties.
Accordingly statements have been recorded by the trial Court and
report has been received by this Court. Perusal of the report shows that the
compromise is genuine and without any pressure. I have seen the offences
registered against the petitioners. Looking to the nature of the offence I think
the compromise/compounding should be allowed.
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CRL. MISC. No.M-17745 OF 2015
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In view of the above, I make the following order:
ORDER
(i) CRL. MISC. No.M-17745 OF 2015 is allowed.
(ii) FIR No.166 dated 24.07.2008 (Annexure P-1) registered under Sections 419, 420, 467, 468, 471, 120-B IPC at Police Station Sector 31, District Faridabad, is quashed qua the petitioners along with all consequential proceedings arising therefrom.
19TH DECEMBER, 2016 (A. B. CHAUDHARI)
'raj' JUDGE
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