ASHIMA CHADHA Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS order shall dispose of Crl. Misc. No.M -36454 of 2014 (Ashima Chadha and another v. State of Haryana and another) and Crl. Misc. No.M -41113 of 2014 (Santosh Kumari and another v. State of Haryana and another). Prayer in both the abovenoted petitions is for quashing of FIR No.233 dated 12.06.2014, under Sections 406/420/465/467/468/471/474/506/ 120B IPC, registered at police station Ambala Cantt., District Ambala and all other consequential proceedings arising therefrom on the basis of compromise having been entered into between the parties.

(2.) AFORESAID FIR has been registered on the basis of statement of Deepak, respondent No.2 alleging the commission of offences punishable under Sections 406/420/465/467/468/471/474/506/ 120B IPC by the petitioners as well as one Tarun Mehta.

(3.) DUE to the intervention of respectables, elders and friends, a compromise has been arrived at between the parties on 16.07.2014. The parties wish to live in peace and harmony and put an end to the acrimony between them. The present petition has been filed on the basis of this compromise.