KARAMBIR SINGH Vs. STATE OF HARYANA AND ANOTHER

JUDGEMENT

(1.) PETITIONER has filed this petition under Section 482 of the Code of Criminal Procedure, 1973 seeking quashing of FIR No. 176 dated 8.7.2013, under Section 365, 344 of the Indian Penal Code ('IPC for short), registered at Police Station Pundri, District Kaithal and all the subsequent proceedings arising therefrom. Prosecution story, in brief, is that petitioner had kidnapped Pawan -respondent No. 2, husband of complainant Seeto Devi.

(2.) LEARNED counsel for the petitioner as well as respondent No. 2 have submitted that now the parties have amicably settled their dispute. Complainant is residing with her husband.

(3.) COMPLAINANT Seeto Devi is present in person and has also been identified by Assistant Sub Inspector Bilas Ram, who has come to assist the learned State counsel. Complainant has stated that presently she is residing with her husband. She has further stated that she has no objection if the FIR in question is ordered to be quashed as the parties have amicably settled their dispute. She has tendered on record her affidavit in this regard.