BHARAT BHUSHAN KAPOOR Vs. STATE OF HARYANA

JUDGEMENT

(1.) Prayer in the petition under Sec. 482 Cr.P.C. is for quashing of FIR No.68 dtd. 22/5/2019, registered under Ss. 323/406/506/34 IPC at Police Station Kalka, District Panchkula along with all consequential proceedings emanating therefrom on the basis of compromise, Annexure P-2, dtd. 18/6/2019.

(2.) Learned counsel contends that the aforementioned FIR was registered against the petitioners at the instance of the complainant / respondent No.2 due to harassment by her husband and his other family members, however, with the intervention of the panchayat and respectable members of society, the matter has been compromised vide Annexure P-2 dtd. 18/6/2019 and the complainant and her husband i.e. petitioner No. 2 have agreed to get a divorce by petitioner No. 2 filing a divorce petition before the competent court at Australia etc, and in pursuance thereto, the complainant/respondent No.2 has no objection if the aforementioned FIR is quashed by this Court.

(3.) That it needs mentioning here that compromise, Annexure P-2 dtd. 18/6/2019 was executed between petitioner No.1 and the complainant/respondent No.2 and vide order dtd. 17/12/2019, while noticing the stand of learned counsel for respondent No.2, admitting the factum of compromise, parties were directed to appear before the learned trial Court/Illaqa Magistrate on or before 15/1/2020 for recording of their statements with regard to compromise/settlement and the learned trial Court/Illaqa Magistrate was directed to submit a report in respect thereto on or before the next date.