ANAND RATHI Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE petitioners have filed this petition under Section 482 Code of Criminal Procedure (for short, 'Cr.P.C.') seeking quashing of FIR No. 240 dated 02.05.2013 registered for offences punishable under Sections 498 -A, 406 read with Section 34 of Indian Penal Code (for short 'IPC) at Police Station Manesar, District Gurgaon along with all consequential proceedings arising therefrom, on the basis of the compromise (Annexure P -1) arrived between the parties before Mediation and Conciliation Centre of this Court.

(2.) AS per case of the prosecution, the FIR was registered on the complaint of respondent No. 2 wherein she had levelled allegations of her harassment and maltreatment by the petitioners on account of demand of dowry.

(3.) I have heard learned counsel for the parties and perused the case file.