RAJIV KUMAR Vs. RAKSHA KUMARI

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is directed against the judgment and order passed by the Punjab & Haryana High Court at Chandigarh in Criminal Miscellaneous No.5205 of 2012 (O & M), dated 31.10.2012. By the impugned judgment and order, the High Court has dismissed the petition filed under Section 482 of the Code of Criminal Procedure, 1973 (the 'code', for short), to quash the Criminal Complaint Case No.108 of 2003, dated 17.09.2003.

(3.) When the matter was posted before the High Court, the High Court had issued notice to explore the possibility of arriving at a compromise.