DHARMENDER SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Instant petition has been filed under Section 482 Cr.P.C. praying for quashing of FIR No.0069, dated 13.06.2021, under Sections 3, 4 of Dowry Prohibition Act, 1961 and Sections 34/506 of IPC, at Police Station Women Faridabad along with subsequent proceedings arising therefrom on the basis of compromise deed dated 13.12.2021 (Annexure P-2).

(2.) FIR in question was got registered by complainant-respondent No.2 and the investigation commenced thereon. However, with the intervention of respectables, finally the parties arrived at settlement and they resolved their inter se dispute, which is apparent from Compromise Deed, annexed as Annexure P-2. On the basis of the compromise, the petitioners are invoking the inherent power of this Court by praying that continuation of these proceedings would be a futile exercise and an abuse of process of the Court and thus, the FIR in question and all the subsequent proceedings arising therefrom may be quashed in the interest of justice.

(3.) This Court vide order dated 04.02.2022 directed the parties to appear before the Illaqa Magistrate/trial Court for recording their statements, as contended before the Court, and the Illaqa Magistrate/trial Court was also directed to send its report.