YOGESH NIBHAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) This matter is being taken up for hearing through video conferencing due to outbreak of the pandemic, COVID-19.

(2.) Prayer in this petition is for quashing of FIR No. 67 dated 09.08.2016, under Sections 406, 498-A, 354, 506, 511, 34 IPC, registered at Police Station Women District Sonipat, along with consequential proceedings arising therefrom on the basis of a compromise dated 08.07.2020 (Annexure P-2), arrived at between the parties.

(3.) The abovesaid FIR was registered at the instance of respondent No.2 due to matrimonial discord with her husband i.e. petitioner No.1.