ABHINAV SAXENA Vs. STATE OF HARYANA

JUDGEMENT

(1.) PETITIONERS have filed this petition under Section 482 of the Code of Criminal Procedure, 1973 seeking quashing of the FIR No.228 dated 09.06.2011 under Sections 498 -A, 406 and 34 of the Indian Penal Code, 1860 (in short 'IPC') registered at Police Station Palam Vihar, Gurgaon and all the subsequent proceedings arising therefrom in view of the compromise arrived at between the parties.

(2.) LEARNED counsel for the petitioners as well as respondent No.2 have submitted that in divorce proceedings, compromise was duly effected between the parties before the Mediation Centre, Tis Hazari Courts, Delhi.

(3.) ANNEXURE P -3 is the compromise effected before the Mediation Centre. Para 4 of the said compromise reads as under: -