SANJIV Vs. STATE OF HARYANA

JUDGEMENT

(1.) This is a petition under Section 482 Cr.P.C. for quashing of FIR No. 706 dated 15.07.2009 under section 307, 34 of Indian Penal Code, P S City Panipat, which was got registered by respondent No. 4 - complainant against the present petitioners on the basis of the compromise dated 30.01.2010 arrived at between the parties. Copy of the same has been placed on record as Annexure P-2.

(2.) It is contended by the learned counsel for the petitioners that though both the husband and wife were leading a happy peaceful matrimonial life. But, however, slowly some misunderstandings started to arise between the parties and as a result whereof, the relation between the parties got strained with time. It is further contended that it was only in consequence of this matrimonial dispute between petitioner No. 1 and respondent No. 4, the said FIR was got registered on the complaint of respondent No. 4.

(3.) This Court would not have normally entertained the quashing for an offence punishable under Section 307 IPC on the basis of compromise. However, keeping in view the facts and circumstances of the present case, this Court is moved to exercise its inherent power under Section 482 Cr.P.C. to accept the compromise.