KANHI RAM @ KANHIYA RAM Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE conspectus of the facts and material, culminating in the commencement, relevant for disposal of the instant petition and emanating from the record, is that, initially in the wake of complaint of complainant Kusum Lata daughter of Dharampal -respondent No.2 (for brevity "the complainant"), a criminal case was registered against petitioners -accused Kanhi Ram alias Kanhiya Ram and others, vide FIR No.272 dated 24.05.2014 (Annexure P -1), on accusation of having committed the offences punishable under Sections 498 -A, 406 and 323 read with Section 34 IPC, by the police of Police Station City Palwal.

(2.) DURING the course of investigation of the criminal case, good sense prevailed and the parties have amicably settled their matrimonial disputes, by means of compromise/affidavit dated 13.09.2014 (Annexure P -3).

(3.) HAVING compromised the matter, the petitioners have preferred the present petition, to quash the impugned FIR (Annexure P -1) and all other subsequent proceedings arising therefrom, invoking the provisions of Section 482 Cr.PC, inter -alia, pleading that initially the present case was registered against the accused on account of some misunderstanding. Now the misunderstanding has been removed and with the intervention of respectables, the parties have amicably settled their matrimonial disputes, by virtue of pointed compromise/affidavit (Annexure P -3). The complainant is now happily residing with her husband Kanhi Ram @ Kanhiya Ram (petitioner No.1) in her matrimonial home. They have redressed their grievances. They want to live in peace and harmony in future in the society. The complainant has no objection, if the criminal case registered against the petitioners, by way of impugned FIR is quashed. On the strength of aforesaid grounds, the petitionersaccused sought to quash the impugned FIR (Annexure P -1) and all other subsequent proceedings arising therefrom, in the manner described hereinabove.