RAHUL SINGLA 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. 138, dtd. 25/11/2019, under Ss. 323, 406, 498-A, 506 IPC read with Sec. 34 IPC, registered at Women Police Station, Jind on the basis of compromise dtd. 25/8/2021 and consequential proceedings arising therefrom.

(3.) The allegations in the FIR by Neha Mittal (complainant-wife) are that on 13/7/2019, petitioner No. 1 (husband of the complainant) and petitioner No.2 (mother-in-law of the complainant) gave her beatings, snatched her ornaments and expelled her from home.