SONU Vs. STATE OF HARYANA

JUDGEMENT

(1.) THROUGH this petition, the petitioner Sonu, son of Sukhdev Singh seeks the quashing of F.I.R. No. 20 dated 15.2.1993 registered at P.S. Ellenabad District Sirsa under Section 498-A IPC at the behest of Parvinder Kaur, respondent No. 2.

(2.) ACCORDING to the petitioner after the registration of the F.I.R. he and his wife have resolved their differences and have resumed cohabitation in the matrimonial home. Alongwith the petition he had appended the settlement dated 23.10.1999 marked 'A' and prayed that the petition be accepted and the F.I.R. be quashed.

(3.) I have heard the learned counsel for the parties and have perused the record.