JATINDER SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS petition has been filed under Section 482 of the Code of Criminal Procedure, 1973 for quashing of FIR No.845 dated 24.12.2008 (Annexure P-1), registered at Police Station Faridabad Central District Faridabad under Sections 498-A, 406, 506/34 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 petitioners has submitted that the parties have amicably settled their matrimonial dispute. Petitioner No.1 and respondent No.2 have got a decree of divorce on the basis of mutual consent. Respondent No.2, who is present in person along with her counsel, has admitted the factum of compromise. Respondent No.2 has further stated that she has no objection in case the FIR in question is ordered to be quashed. She has tendered her affidavit on record in this regard.

(3.) HON 'ble the Apex Court in the case of Nikhil Merchant vs. Central Bureau of Investigation and another JT 2008 (9) SC 192 in para Nos. 23 and 24 has held as under:-