Full Judgment Text
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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court may be withdrawn or compromised or quashed, as the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.