KAMAL SAINI Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) The present petition has been filed under Section 482 Cr.P.C. by petitioner, namely, Kamal Saini for quashing of FIR No.287 dated 24.03.2014, registered under Sections 354A, 354D, 506 IPC at Police Station City Gurgaon, District Gurgaon, on the basis of compromise arrived at between the parties. The FIR was registered on the basis of statement made by Rambir Sharma-respondent No.2. As per allegations made in the FIR, the petitioner used to send vulgar messages from his mobile and teased his daughter and on refusal of his daughter, the petitioner threatened to kill her as well as her family members.

(2.) Learned counsel for the petitioner submits that during pendency of the proceedings, a compromise was arrived at between the parties. He further submits that the petitioner and respondent No.3 are now residing together as husband and wife. Learned counsel also submits that the complainant has no objection in quashing of the FIR and other proceedings arising therefrom. Learned State counsel has not disputed the submissions made by learned counsel for the petitioners.

(3.) Notice of motion was issued on 14.01.2015 and the parties were directed to appear before the trial Court/Illaqa Magistrate on 19.02.2015 for recording of their statements with regard to compromise. The trial Court/Illaqa Magistrate was also directed to send a report to show as to whether the compromise arrived at between the parties is genuine and without any pressure from either side.