RAJENDER KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) The instant petition has been filed under Section 482 Cr.P.C. seeking quashing of FIR No. 91 dated 01.08.2019 under Section 376 IPC registered at Women Police Station, Gurgaon (Annexure PI) along with all consequential proceedings emanating therefrom on the basis of Compromise deed dated 06.03.2020 (Annexure P2).

(2.) It has been pleaded by the learned counsel that the petitioner, who is an accused in the aforementioned FIR, and the prosecutrix i.e. respondent No.2 are leading a happy married life and have amicably settled their dispute. It has been further urged by the learned counsel that continuation of criminal proceedings would be an exercise in futility in view of the compromise (Annexure P-2) so arrived at between the petitioner and the prosecutrix. Hence, the FIR in hand be quashed as the compromise between the parties was effected "out of free will and without any kind of force, pressure, coercion or undue influence".

(3.) The learned counsel has placed reliance on Kuhvinder Singh v. State of Punjab 2007 (3) R.C.R. (Criminal) 1052 and Gursharan Singh v. State of Punjab (CRM-M-57189/18) in support of his case.