LAWS(P&H)-2020-3-60

ANKIT KAPOOR Vs. STATE OF HARYANA

Decided On March 17, 2020
ANKIT KAPOOR Appellant
V/S
STATE OF HARYANA Respondents

JUDGEMENT

(1.) Prayer in this petition filed under Section 482 Cr.P.C. is for quashing of FIR No.461 dated 14.06.2015 under Sections 498-A , 406 IPC (the offences under Sections 420 IPC and Sections 3 & 4 of the Dowry Prohibition Act were added later on), registered at Police Station Yamuna Nagar City, District Yamuna Nagar(Annexure P-1) and all the consequential proceedings arising therefrom on the basis of compromise dated 21.11.2019 (Annexure P-2).

(2.) Since no one is present on behalf of the parties, no prejudice is going to be caused to them as the matter has been compromised between the parties.

(3.) Pursuant to the aforesaid order, the parties have appeared before learned Judicial Magistrate 1st Class-cum-Civil Judge(Jr. Divn.), Yamuna Nagar at Jagadhri and got their statements recorded. On the basis of the statements so recorded, learned Magistrate has submitted report dated 20.01.2020 to the effect that the parties have compromised the matter voluntarily and without any pressure from any corner.