HEMANT MEHENDIRATTA Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE matrix of the facts & material, which needs a necessary mention for deciding the core controversy, involved in the instant petition and emanating from the record is that, initially in the wake of complaint of complainant -Shweta Mehendiratta, daughter of Navneet Singla (respondent No.2)(for brevity "the complainant"), a criminal case was registered against petitioners -accused -Hemant Mehendiratta son of Harbans Lal and others, vide FIR No.655 dated 18.12.2013(Annexure P -1), on accusation of having committed the offences punishable under Sections 406, 498 -A, 323 and 506 IPC, by the police of Police Station Sector 5, Panchkula.

(2.) DURING the course of investigation of the criminal case, good sense prevailed and the parties have amicably settled their matrimonial disputes, by way of compromise -deed dated 24.12.2013(Annexure P -2).

(3.) HAVING compromised the matter, the petitioners -accused 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.P.C., inter alia, pleading that now with the intervention of relatives, the parties have decided to amicably settle their matrimonial disputes, by means of pointed compromise -deed(Annexure P -2). In pursuance thereof, they have already filed a joint -petition for dissolution of their marriage by mutual consent under Section 13 -B of The Hindu Marriage Act(hereinafter to be referred as "the Act"). They have redressed their grievances. Learned counsel are ad idem that the marriage between the parties has already been dissolved by a decree of divorce dated 21.08.2014 in HMA No.59 of 2014 by the matrimonial court. 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 -accused, vide impugned FIR(Annexure P -1) is quashed, on the basis of compromise -deed. 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 depicted here -in -above.