JARNAIL SINGH Vs. STATE OF HARYANA AND ANOTHER

JUDGEMENT

(1.) Petitioner has preferred this petition under Section 482 of the Code of Criminal Procedure, 1973 for quashing of FIR No.62 dated 4.7.2009 (Annexure P-2) under Section 323, 337, 406, 498-A, 506 of the Indian Penal Code, 1860 (IPC for short) registered at Police Station Barara District Ambala and all the subsequent proceedings arising therefrom in view of the compromise arrived at between the parties.

(2.) Learned counsel for the petitioner has submitted that after registration of the FIR in question, parties had arrived at a compromise (Annexure P-3). As per the compromise, the complaint filed by the complainant under the Domestic Violence Act, 2005 was got dismissed as withdrawn on 21.10.2010 (Annexure P-4).

(3.) Thereafter, respondent No.2 sought a decree of divorce and the same was decreed in ex parte vide judgment and decree dated 20.1.2011 (Annexure P-5). The parents of petitioner, who had faced trial, were acquitted by the trial Court vide judgment and decree dated 4.2.2011 (Annexure P-6). At that time, petitioner had been declared a proclaimed offender. Now the petitioner has surrendered before the trial Court.