SACHIN BHATIA Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE conspectus of the facts and material, culminating in the commencement, relevant for disposal of the instant petition and emanating from the record, is that, initially in the wake of complaint of complainant Priya daughter of Bharat Bhushan Babbar -respondent No.2 (for brevity "the complainant"), a criminal case was registered against petitionersaccused Sachin Bhatia and his mother Deepika Bhatia, vide FIR No.92 dated 16.04.2014 (Annexure P -1), on accusation of having committed the offences punishable under Sections 498 -A and 406 read with Section 34 IPC, by the police of Police Station SGM Nagar, Faridabad.

(2.) DURING the course of investigation and pendency of the petition for anticipatory bail, good sense prevailed and the parties have amicably settled their matrimonial disputes, by means of compromise/settlement deed dated 07.08.2014 (Annexure P -2).

(3.) HAVING compromised the matter, the petitioners have preferred the present petition, to quash the impugned FIR (Annexure P -1) and all other subsequent proceedings arising therefrom, invoking the provisions of Section 482 Cr.PC, inter -alia, pleading that during the pendency of petition for anticipatory bail filed by the petitioners -accused, the parties have amicably settled their matrimonial disputes, by virtue of pointed compromise/settlement deed (Annexure P -2). In pursuance of the settlement, the parties have filed a petition for dissolution of their marriage, by mutual consent under Section 13 -B of the Hindu Marriage Act, 1955 (hereinafter to be referred 'the Act') and made their joint statement dated 21.10.2014 (Annexure P -3 Colly) in this regard. They have redressed their grievances. They want to live in peace and harmony in future in the society. The complainant has no objection, if the criminal case registered against the petitioners, by way of impugned FIR is quashed. On the strength of aforesaid grounds, the petitioners -accused sought to quash the impugned FIR (Annexure P -1) and all other subsequent proceedings arising therefrom, in the manner described hereinabove.