O P ARORA Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioners have filed this petition under Section 482 of the Code of Criminal Procedure for quashing FIR No. 333 dated 10.11.2008 (Annexure P-1), under Sections 323/ 352/ 506/ 427/ 509 of the Indian Penal Code ('IPC' for short), registered at Police Station DLF, Phase-2 Gurgaon and subsequent proceedings arising therefrom in view of the compromise (Annexure P-2) arrived at between the parties.

(2.) Learned counsel for the petitioners has submitted that the parties have arrived at a compromise with the intervention of the relatives and respectables of the area.

(3.) Compromise dated 25.7.2009 duly signed by the parties is annexed as Annexure P-2. A perusal of the same reveals that the matter between the parties has been compromised. Respondent No.2 is the husband of petitioner No.4. Now they have applied for a decree of divorce on the basis of mutual consent. Respondent No.2, who is present in Court in person along with his counsel, has admitted the contents of the compromise (Annexure P-2) and has submitted that he has no objection in case the FIR is ordered to be quashed.