RAJESH MALIK Vs. STATE OF HARYANA & ANR

JUDGEMENT

(1.) Prayer in this petition filed under Section 482, Cr.P.C is for quashing of FIR No.19 dated 17.06.2009, under Sections 323, 406, 498-A and 506 read with Section 34, IPC, registered at Police Station, Women Cell, Sonepat, and all the consequential proceedings arising therefrom, on the basis of the mutual settlement arrived at between the parties.

(2.) Vide order dated 05.11.2012, this Court had directed the affected parties to appear on 15.11.2012 before the learned trial court for making their respective statements with regard to the compromise. The learned trial court was also directed to submit its detailed report in that regard on or before the date fixed by this Court.

(3.) In compliance thereof, petitioner-Rajesh Malik as well as respondent No.2-complainant-Sonu @ Gayatri did appear before the learned court below and got recorded their respective statements with regard to the compromise. In the last lines of the statement of respondent No.2-complainant, she stated that till the terms of compromise qua Ragvi (minor daughter of the parties) would not be fulfilled, she would not accord her consent for quashing of FIR No.19 dated 17.06.2009.