RAM PARKASH GUPTA Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE petitioners have filed this petition for quashing of FIR No. 366 dated 10.9.1999 under Sections 406/498-A/323/34 IPC registered with Police Station Sadar Bazar, Ambala Cantt and all the proceedings arising therefrom, on the basis of compromise.

(2.) THE aforesaid FIR was lodged on the basis of statement made by respondent No. 2, who was married with petitioner No. 3. Petitioner No. 1 and 2 are the parents-in-law of the complainant-respondent No. 2, whereas petitioner No. 4 is her brother-in-law and petitioner No. 5 is his wife. Petitioner No. 6 is sister-in-law of the complainant and petitioner No. 7 is husband of petitioner No. 6.

(3.) THEREAFTER , the petitioners filed Crl. Misc. No. 17185-M of 2001 for quashing of the present FIR in view of the aforesaid compromise, but on 29.5.2001, the same was dismissed as withdrawn with permission to file a fresh petition after passing of decree of divorce between the couple. Accordingly, on 31.8.2001, petitioner No. 3-husband filed a divorce petition under Section 13-B of the Hindu Marriage Act, which was allowed by Additional District Judge, Ambala vide judgment and decree dated 3.6.2002. Thereafter, the instant petition for quashing of the FIR was filed on August 29, 2003.