ASHWANI SHARMA Vs. STATE OF HARYANA AND ANOTHER

JUDGEMENT

(1.) This petition has been filed by the petitioner under Section 482 of the Code of Criminal Procedure, 1973 for quashing of FIR No.345 dated 23.10.2010 (Annexure P-1), registered at Police Station Sector 5, Panchkula under Sections 323, 406, 498-A, 506 of the Indian Penal Code, 1860 ('IPC' for short) and all the subsequent proceedings arising therefrom in view of the compromise arrived at between the parties.

(2.) Learned counsel for the petitioner and learned counsel for respondent No.2 have submitted that with the intervention of the relatives and friends, parties have now amicably settled their matrimonial dispute. Petitioner and respondent No.2 have filed a petition under Section 13-B of the Hindu Marriage Act, 1955 seeking divorce on the basis of mutual consent. They have also settled all their disputes qua maintenance and custody of the minor child.

(3.) Respondent No.2 is present in person and has admitted the factum of compromise effected between the parties. She has further stated that she has no objection in case the FIR in question is ordered to be quashed and has tendered her short reply by way of an affidavit on record in this regard.