VIKRAM @ DEEPAK Vs. STATE OF HARYANA

JUDGEMENT

(1.) PRAYER in this petition is for quashing of FIR No.250 dated 21.11.2009, under Sections 498A/406/323/506 IPC, registered at police station Kanina, District Mohindergarh and all other consequential proceedings arising therefrom on the basis of compromise having been entered into between the parties.

(2.) THE abovesaid FIR has been registered on the basis of an application of respondent No.2 Renu alleging the commission of offences punishable under Sections 498A/406/323/506 IPC. It is submitted that all the other accused were found innocent during investigation and it is only the petitioner who was proceeded against.

(3.) DUE to the intervention of respectables, elders and friends, a compromise is stated to have been arrived at between the parties on 04.10.2014. The parties wish to live in peace and harmony and put an end to the acrimony between them.