RAVINDER ASWAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS petition has been filed under Section 482 of the Code of Criminal Procedure for quashing of FIR No. 618 dated 31.07.2013 registered under Sections 498A, 406, 506, 323, 34 Indian Penal Code (for short 'IPC') at Police Station Gurgaon City and all other consequential proceedings arising therefrom on the basis of an amicable settlement arrived at between the parties.

(2.) THE above said FIR has been registered on the application by the complainant - respondent No. 2 Smt. Kusum Rani alleging commission of offences under Sections 498A, 406, 506, 323, 34 IPC.

(3.) DUE to the intervention of respectables, elders and friends, a compromise has been arrived at between the parties on 04.07.2014 (Annexure P -2). The parties wish to live in peace and harmony and put an end to the acrimony between them. Present petition has been filed on the basis of this compromise.