Punjab-Haryana High Court
Amit Kumar vs State Of Haryana And Anr on 30 October, 2020
CRM-M-18844-2020 1
209
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM-M-18844-2020
Date of Decision: 30.10.2020
Amit Kumar ... Petitioner
Versus
State of Haryana and another ... Respondents
CORAM:- HON'BLE MR. JUSTICE SUDIP AHLUWALIA
Present: Mr. Amardeep Singh, Advocate,
for the petitioner.
Mr. Parveen Kumar Aggarwal, DAG, Haryana
for the respondent-State.
***
SUDIP AHLUWALIA, J.
In this petition, the petitioner, who is the accused person in FIR No. 148 dated 14.02.2020, under Section 174-A of the IPC, registered at Police Station Ambala City (Annexure P-2) has prayed for quashing of FIR with all subsequent proceedings on the basis of compromise.
2. Seen Office Report.
3. Service upon complainant/respondent No.2 has already been effected, but none has appeared on his behalf to controvert the submission that the matter has been amicably compromised between the parties, which otherwise is verified from the order passed by Ld. JMIC, Ambala, on 2nd March, 2020 (Annexure P-4).
4. In this view of the matter, the case of the petitioner, would appear to be fully covered by various decisions of this Court, in similar 1 of 2 ::: Downloaded on - 09-11-2020 02:11:06 ::: CRM-M-18844-2020 2 circumstances, wherein proceedings initiated by drawing up FIRs under Section 174-A of the IPC, where the accused had initially jumped bail or failed to appear before the concerned Trial Court, were quashed in view of the compromise having been arrived at between the concerned parties, which are CRM-M-3813-2017 titled as "Rajneesh Khanna Vs. State of Haryana and another", decided on 26.10.2017, CRM-M-32465-2017 titled as "Vikas Sharma Vs. Gurpreet Singh Kohli and another", decided on 13.09.2017, CRM-M-5895-2012 titled as "Raj Kumar Vs. State of Haryana", decided on 13.09.2012 and CRM-M-15598-2019 titled as "Mahender Pal Jindal Vs. State of Haryana", decided on 06.02.2020.
5. In the circumstances, the present petition is allowed. The impugned order dated 10.10.2019 (Annexure P-1), passed by the Court of Ld. JMIC, Ambala City, is hereby set aside and FIR No. 148 dated 14.02.2020, under Section 174-A of the IPC, registered at Police Station Ambala City (Annexure P-2), as well as all the consequential proceedings arising therefrom, also are hereby quashed, on the basis of compromise qua the present petitioner.
(SUDIP AHLUWALIA) 30.10.2020 JUDGE Parveen Sharma 2 of 2 ::: Downloaded on - 09-11-2020 02:11:06 :::