HANNAN 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. 565 dated 28.08.2014 registered under Sections 380 Indian Penal Code (for short 'IPC') at Police Station Ballabgarh city, District Faridabad 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 statement of Abid Saifi - respondent No. 2 alleging commission of offences under Section 380 IPC.

(3.) DUE to the intervention of respectables, elders and friends, a compromise has been arrived at between the parties on 30.09.2014 (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.