SURESH KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) BOTH the parties are present. Madhu Bala respondent No. 2 herein, got a case bearing FIR No. 111 dated 1.2.1994 registered against the present petitioners under Sections 498-A/34 IPC at Police Station, City Karnal. The said FIR is annexed as Annexure P-1 with the petition. The present petitioners are husband and mother-in-law of Madhu Bala. They are seeking quashing of the above said FIR, Annexure P-1 on the ground that the matter has been compromised between the parties.

(2.) PETITIONER No. 1 got married with respondent No. 1 on 19.2.1987. The differences arose between the husband and the wife on many counts and ultimately, Madhu Bala left her matrimonial home in April, 1987. There is no issue out of this wedlock.

(3.) NOTICE of motion was issued to both the respondents.