TARUN MIGLANI Vs. STATE OF HARYANA AND ANOTHER

JUDGEMENT

(1.) The petitioner has approached this Court, by way of instant petition under Sec. 482 of the Code of Criminal Procedure (for short 'Cr.P.C.'), invoking its inherent jurisdiction for quashing of FIR No.362 dated 5.12.2011, under Sections 498-A, 406, 506, 120-B of the Indian Penal Code ('IPC' for short), registered at Police Station Saran, District Faridabad, including the consequential proceedings arising therefrom, on the basis of compromise (Annexure P-2).

(2.) Notice of motion was issued and pursuant thereto, reply dated 16.8.2012 by way of affidavit of Vijay Partap Singh, Assistant Commissioner of Police, Headquarters, Faridabad, was filed.

(3.) Learned counsel for the petitioner submitted that on the basis of an out of Court settlement arrived at between the parties, a petition under Sec. 13-B of the Hindu Marriage Act, 1955 was filed before the learned District Judge, Family Court, Faridabad. Joint Statement of the parties were recorded on 6.9.2012 and based on that, marriage between the parties has been dissolved by a decree for dissolution of marriage, by way of mutual consent, vide judgment dated 6.9.2012 passed by the learned District Judge, Family Court, Faridabad.