RAJ KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) BY way of this petition under Section 482 of the Code of Criminal Procedure, 1973 (for brevity, 'the Code'), petitioners, the accused in FIR No.445 dated 04.08.2010 (Annexure P -1) recorded, under Sections 498 -A and 406 of the Indian Penal Code (for short, 'the IPC'), at Police Station Civil Lines, Rohtak, seek quashing of the aforesaid FIR by stating that the matter has been amicably settled between them and complainant/respondent No.2 vide deed of compromise dated 22.08.2013 (Annexure P -2).

(2.) FIR (Annexure P -1) was recorded on the statement of Santosh, respondent No.2 levelling allegations of demand of dowry and cruelty against the petitioners. Now, with the intervention of panchayat, both the parties have compromised the matter and have no grudge against each other.

(3.) WHILE issuing notice of motion, the learned Illaqa Magistrate was asked to record statements of the parties concerned to find out if the compromise is outcome of free will and consent of the parties and is free from any undue influence/pressure/coercion. The learned Illaqa Magistrate has submitted a report dated 07.02.2014 affirming that the compromise is outcome of free will and consent of the parties and is free from any undue influence/pressure/coercion. Even a fresh deed of compromise has been placed on record by the parties while making statements before the learned trial Court. Complainant/respondent No.2, who is being represented by her counsel, has no objection if the afore -stated FIR and proceedings arising therefrom are quashed, as she has settled the matter with the petitioners by way of the compromise.