HARISH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Case is taken up for hearing through video conferencing.

(2.) This petition has been filed for quashing of FIR No.124 dtd. 1/10/2018, registered at Police Station Women Police Station Panipat, under Ss. 323, 377, 406, 498-A and 506 IPC (Sec. 377 IPC deleted subsequently), and all the subsequent proceedings arising therefrom, on the basis of compromise dtd. 28/8/2020, arrived at between the parties during the mediation proceedings before the Hon'ble Supreme Court.

(3.) Learned counsel for the petitioner contends that the marriage between the petitioner and respondent No.2 was solemnized on 7/5/2017 and the couple resided together as husband and wife till 25/3/2018. There is no child from the said wedlock. However on account of some flared up misunderstanding, the present FIR was registered against the petitioner.