HARISH SHARMA Vs. STATE OF HARYANA AND ANOTHER

JUDGEMENT

(1.) PETITIONER has filed this petition under Section 482 of the Code of Criminal Procedure, 1973 for quashing of FIR No. 181 dated 7.9.2002, under Section 354 of the Indian Penal Code ('IPC for short), registered at Police Station Butana, District Karnal (Annexure P -1) and all the subsequent proceedings arising therefrom on the basis of compromise dated 26.7.2012 (Annexure P -4) arrived at between the parties. Learned counsel for the petitioner as well as counsel for respondent No. 2 have submitted that now the parties have amicably settled their dispute.

(2.) RESPONDENT No. 2 is present in person along with her counsel and has admitted the factum of compromise between the parties and has stated that she has no objection if the FIR in question is ordered to be quashed. Respondent No. 2 has filed her short reply by way of an affidavit on record in this regard.

(3.) HON 'ble the Apex Court in the case of Gian Singh vs. State of Punjab and another : 2012(4) RCR (Crl.) 543, has held as under: -