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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in terms of the compromise with one of the  terms of the compromise being that proceedings pending in  court may be withdrawn or compromised or quashed, as the  case may be.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.