PAWAN KUMAR ETC Vs. STATE OF HARYANA ETC

JUDGEMENT

(1.) This petition under Section 482 of the Code of Criminal Procedure has been filed for quashing of FIR No.224 dated 17.10.2011 (Annexure P-1), under Sections 498-A/506/34/406/328 of the Indian Penal Code (for short 'the IPC'), registered at Police Station Khol, District Rewari, and all consequential proceedings arising therefrom, on the basis of compromise (Annexure P-2) arrived at between the parties.

(2.) The parties, duly identified by their respective learned counsel, are present in the Court. Respondent No.4, who is accompanied by petitioner No.1, her husband states that she had inadvertently taken some poisonous substance. As her husband is serving in Indian Army, the treatment expenses were incurred by her father respondent No.3. However, the amount incurred on the treatment was subsequently paid to respondent No.3 by the petitioners.

(3.) She further states that presently she is living with her in-laws family happily.