SURENDER SINGH DABAS Vs. STATE

JUDGEMENT

(1.) LEARNED counsel for the petitioner submits that vide FIR No. 152/2009 a case under Sections 498-A/406/328/34 Indian Penal Code, 1860 was registered against the petitioners at P.S. Kanjhawala on the complaint of respondent No. 2/Ms. Laxmi.

(2.) FURTHER submits that vide settlement dated 06.01.2011 the matter has been settled between the parties for a total sum of Rs.6,00,000/- to be paid by petitioner No. 1 to respondent No. 2. Pursuant to the said settlement, the marriage between petitioner No. 1 and respondent No. 2 has already been dissolved vide decree of mutual consent divorce dated 16.09.2011.

(3.) LEARNED APP for State submits that Section 328 of Indian Penal Code, 1860 is not compoundable and therefore, the FIR cannot be quashed.