ANAND DABAS Vs. STATE OF HARYANA

JUDGEMENT

(1.) PRAYER in this petition is for quashing of FIR No.164 dated 26.05.2012, under Sections 323/452/506/458 IPC, registered at police station Sadar Gurgaon, District Gurgaon and all other consequential proceedings arising therefrom on the basis of compromise having been entered into between the parties.

(2.) AFORESAID FIR, registered on the basis of a written application moved by Rekha Dabas respondent No.2, has arisen primarily out of a matrimonial dispute between the parties. The matter has been amicably resolved between the parties.

(3.) A compromise has been arrived at between the parties before the learned District Judge, Family Court, Gurgaon during the proceedings of divorce by mutual consent. 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 settlement, Annexure P2.