RASHMI KHETARPAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) PRAYER in this petition filed under Section 482 Cr.P.C. is for quashing of FIR No.70 dated 29.3.2007 under Sections 406 and 498 -A IPC registered at Police Station Matlauda, Distt.Panipat on the basis of compromise dated 14.10.2013 (Annexure P2), as arrived at between the complainant -respondent no.2 and the present petitioners.

(2.) THE petitioners are the signatories to the compromise dated 14.10.2013, wherein it is settled between the parties that they shall withdraw all the litigation pending between themselves. The parties shall approach the appropriate Court for withdrawal of all the cases and in future, no party shall file any civil, criminal, maintenance or defamation case against each other or any family members.

(3.) LEARNED counsel for the petitioner submits that CRM No.M -17212 of 2014 was filed by (i) Deepak Sikka son of Ram Nath Sikka (husband), (ii) Ram Nath Sikka father of Deepak Sikka (fatherin -law) and (iii) Kamlesh wife of Ram Nath Sikka (mother -in -law) for quashing of aforesaid FIR No.70 dated 29.3.2007 under Sections 406 and 498 -A IPC registered at Police Station Matlauda, Distt.Panipat on the basis of same compromise dated 14.10.2013 (Annexure P2) and in the said case, this Court, vide order dated 10.10.2014, while taking note of the compromise, had directed the parties to appear before the Area Magistrate to get their respective statements recorded. Pursuant thereto, the parties appeared before the Judicial Magistrate Ist Class, Panipat and got their statements recorded. On the basis of statements so recorded by the parties, learned Magistrate forwarded report dated 17.12.2014, which reads thus: -