RAJESH VERMA Vs. STATE OF HARYANA AND ANOTHER

JUDGEMENT

(1.) This is a petition under Sec. 482 Code Criminal Procedure for quashing of FIR No. 21 dated 12.02.2008 under Sections 406, 498-A Indian Penal Code Police Station Pinjore (Annexure P-1) which was got registered by respondent No. 2 - complainant against the present petitioners on the basis of the compromise dated 07.09.2010 arrived at between the parties. Copy of the same has been placed on record as Annexure P-8.

(2.) In the present case, the matrimonial dispute between the parties led to filing of the present FIR.

(3.) Reply on behalf of respondent No. 2 has also been filed admitting the contents of the petition. As per compromise deed dated 07.09.2010, copy thereof has been placed on record as Annexure P8, the parties have amicably settled the dispute. The petitioner has agreed to pay Rs. 1,40,000.00 to the respondent wife towards maintenance etc. The parties have also decided to live apart.