NAVEEN KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) In this petition, the Petitioner, who is the accused in F.I.R No.280, dated 13.07.2017, under Sections 498-A, 406, 506, 341, 323, 34 of the Indian Penal Code, 1860 (for short, 'the IPC'), registered at Police Station Kanina, District Mahendergarh (Haryana) (Annexure P-1), has prayed for quashing of F.I.R. with all subsequent proceedings pending therefrom, on the basis of compromise.

(2.) Now the Complainant has arrived at a settlement with the accused vide Compromise (Annexure P-2), which is duly signed by her. The matter was referred to the Court below for recording of statements of the parties and to report with respect to genuineness of the compromise arrived at between the parties. The Ld. Judicial Magistrate 1st Class, Kanina, vide report dated 25.11.2020 has apprised this Court that the compromise arrived at between the parties is genuine and without any pressure.

(3.) Respondent No. 2 is represented by her Counsel who does not dispute the factum of compromise.