Jagdish
Chanana & Ors Vs. State of Haryana & ANR [2008] INSC 571 (3 April 2008)
Tarun Chatterjee & Harjit Singh Bedi
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being that proceedings pending in court may be withdrawn or compromised or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.
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