ASHOK KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) TERSELY , the facts and material, culminating in the commencement, relevant for disposal of the instant petition and emanating from the record, is that, initially in the wake of complaint of complainant Rajdulari wife of Ashok Kumar daughter of Joginder Singh-respondent No.2 (for brevity "the complainant"), a criminal case was registered against the petitioner-accused Ashok Kumar son of Sohan Lal, vide FIR No.127 dated 02.11.2007 (Annexure P-1), on accusation of having committed the offences punishable under Sections 498-A, 406 and 506 read with Section 34 IPC, by the police of Police Station Barara, District Ambala.

(2.) AFTER completion of the investigation, the police submitted the final police report (challan) only against the petitioner-accused Ashok Kumar. Consequently, he was charge-sheeted for the commission of the indicated offences and the case was slated for evidence of the prosecution.

(3.) HAVING compromised the matter, now the petitioner-accused has preferred the present petition, to quash the impugned FIR (Annexure P-1) and all other subsequent proceedings arising therefrom, invoking the provisions of Section 482 Cr.PC, inter-alia, pleading that now with the intervention of respectable persons and relatives, the parties have amicably compromised their matrimonial disputes, by way of compromise deed (Annexure P-2). They have redressed all their grievances. They want to live in peace in future. The complainant has no objection, if the criminal case registered against the petitioner-accused, by virtue of impugned FIR (Annexure P-1) is quashed. On the strength of aforesaid grounds, the petitioner-accused sought to quash the impugned FIR (Annexure P-1) and all other subsequent proceedings arising therefrom, in the manner depicted hereinabove.