BHUVAN ALIAS BINKU TYAGI Vs. STATE

JUDGEMENT

(1.) ALLOWED, subject to just exceptions. Present petition has been filed under Section 482 Cr.P.C. for quashing of FIR No. 895/2007 registered with Police Station Prashant Vihar under Sections 342/376/506 of IPC.

(2.) THE relevant facts of the present case are that the petitioner was acquitted in a murder case of respondent-complainant's husband vide order dated 23rd September, 2006 passed by Additional Sessions Judge, Rohini, Delhi.

(3.) HOWEVER, in the present petition it has been stated that the matter has been compromised between the petitioner and the respondent-complainant vide Compromise Deed dated 8th May, 2012 wherein the respondent-complainant has agreed to withdraw all complaints pending against the petitioner including the present FIR. In the affidavit filed in support of the present petition, respondent- complainant has deposed as under:-