INDIRA KUMARI Vs. STATE OF HARYANA AND ANR

JUDGEMENT

(1.) The present petition has been filed under Section 482 Code of Criminal Procedure for quashing of FIR No. 55 dated 1.5.2008 under Sections 406/420/467/468/471/34 IPC Police Station Pinjore and subsequent proceedings arising there from on the basis of compromise entered into between the parties.

(2.) The FIR in question was got registered by Respondent No. 2. However, due to the intervention of the respectable of the area, the matter has been compromised.

(3.) The parties are present in the Court alongwith their respective counsel. Learned Counsel for Respondents No. 2 has placed on record the reply by way of affidavit of Respondent No. 2 admitting the factum of compromise. As per the said reply, Respondent No. 2 has no objection if the FIR in question is quashed.