MOHIT MALIK Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner has prayed for quashing of FIR No.489 dated 04.05.2019 for offence punishable under Sections 307/323/506 of the Indian Penal Code, 1860 (in short 'IPC') registered with Police Station City Jagadhri, District Yamuna Nagar and all other consequential proceedings arising therefrom, on the basis of the compromise dated 22.11.2019 effected between the parties.

(2.) Vide order dated 12.11.2020, the parties were directed to appear before the trial Court/Illaqa Magistrate to get their statements recorded with regard to genuineness of the compromise. However later on, the case was adjourned as the proceedings under Section 13-B of the Hindu Marriage Act, pending between the petitioner and respondent No.2/complainant, was not finalized.

(3.) The parties are ad idem that now a decree of divorce has already been passed under Section 13-B of the Hindu Marriage Act by the Family Court, Yamuna Nagar on 23.03.2021, after recording the joint statement of the parties on the second motion.