JASMAIR SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Leave granted.

(2.) This appeal arises out of the judgment and order dtd. 7/4/2022 passed by the High Court of Punjab and Haryana at Chandigarh in CRM-M No.974 of 2022.

(3.) The appellant husband is facing prosecution in crime registered pursuant to First Information Report No.55 dtd. 14/2/2016 lodged with Police Station Pehowa, District Kurukshetra, Haryana, in respect of offences punishable under Ss. 323, 406, 498-A and 506 of the Indian Penal Code, 1860 ("IPC" for short). A Memo of Compromise dtd. 23/12/2021 was entered into between the appellant husband and respondent no.2-wife in respect of all the pending litigations between the parties.