Supreme Court of India
Jagdish Chanana & Ors vs State Of Haryana & Anr on 3 April, 2008
Equivalent citations: AIR 2008 SUPREME COURT 1968, 2008 (15) SCC 704, 2008 AIR SCW 2279, 2008 (5) SRJ 32, 2009 (3) SCC (CRI) 1157, 2008 (4) CRI RJ 89, 2008 (4) SCALE 411, 2008 ALL MR(CRI) 1299, 2008 (2) ALLCRIR 2145.2, (2008) 65 ALLINDCAS 111 (SC), 2008 (65) ALLINDCAS 111, (2008) 3 CGLJ 120, (2008) 2 GUJ LH 53, (2008) 40 OCR 381, (2008) 2 CURCRIR 189, (2008) 2 ALLCRIR 2145(2), (2008) 4 SCALE 411, (2008) 3 MPHT 1, (2008) 61 ALLCRIC 669
Bench: Tarun Chatterjee, Harjit Singh Bedi
CASE NO.: Appeal (crl.) 596 of 2008 PETITIONER: Jagdish Chanana & Ors RESPONDENT: State of Haryana & Anr DATE OF JUDGMENT: 03/04/2008 BENCH: Tarun Chatterjee & Harjit Singh Bedi JUDGMENT:
JUDGMENT O R D E R NON REPORTABLE CRIMINAL APPEAL NO 596 2008 (arising out of S.L.P.(Crl) No. 5194/2006)
1. Leave granted.
2. This appeal is directed against the order dated 24th July 2006 rejecting the prayer for quashing of FIR No.83 dated 12th March 2005 P.S. City Sonepat registered under Sections 419,420,465,468,469,471,472,474 read with Section 34 of the IPC. During the pendency of these proceedings in this Court, Crl.Misc.Petition No. 42/2008 has been filed putting on record a compromise deed dated 30th April 2007. The fact that a compromise has indeed been recorded is admitted by all sides and in terms of the compromise the disputes which are purely personal in nature and arise out of commercial transactions, have been settled in terms of the compromise with one of the terms of the compromise being that proceedings pending in court may be withdrawn or compromised or quashed, as the case may be. In the light of the compromise, it is unlikely that the prosecution will succeed in the matter. We also see that the dispute is a purely personal one and no public policy is involved in the transactions that had been entered into between the parties. To continue with the proceedings, therefore, would be a futile exercise. We accordingly allow the appeal and quash FIR No.83 dated 12th March 2005 P.S. City Sonepat and all consequent proceedings.