UDEY SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Today physical hearing was held but on request of learned counsel for the petitioner, the matter is taken up by way of hybrid hearing.

(2.) This petition under Sec. 482 Cr.P.C. is filed seeking quashing of FIR No. 201, dtd. 19/8/2021, under Ss. 323 and 506 IPC, registered at Police Station Sector 17, District Faridabad on the basis of compromise dtd. 31/8/2021 and consequential proceedings arising therefrom.

(3.) The allegations in the FIR by Sunita Devi (complainant-wife) are that on 19/8/2021, petitioner (husband) gave her beatings and banged her head against the door. With the interference of elders, the parties have compromised the matter and filed the present petition.