PUNEET GULATI Vs. STATE OF HARYANA & ANR

JUDGEMENT

(1.) This is a petition for quashing of FIR No.29 dated 19.02.2009, under Sections 406, 494, 498-A, and 506 read with Section 34, IPC, registered at Police Station, Sector 56, Gurgaon, and all the subsequent proceedings arising therefrom, on the basis of compromise (Annexure P-2).

(2.) Vide order dated 08.04.2013, this Court had directed the affected parties to appear on 22.04.2013 before the learned trial court for making their respective statements with regard to the compromise. The learned trial court was also directed to send a status report in that regard along with copies of the statements on or before the date fixed by this Court.

(3.) In compliance thereof, respondent No.2/complainant namely, Supriya Gulati and the petitioner-Puneet Gulati did appear before the learned court below and got recorded their respective statements with regard to the compromise.