VARUN CHAWALA Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE matrix of the facts and material, which needs a necessary mention for the limited purpose of deciding the core controversy, involved in the instant petition and emanating from the record, is that initially, in the wake of complaint of complainant Sheetu Chawala, daughter of Surinder Kumar Nanda, respondent No. 2 (for brevity "the complainant"), a criminal case was registered against the petitioners -accused Varun Chawala (husband) son of Surinder Chawala and others, vide FIR No. 335 dated 20.07.2012 (Anneuxre P -1) on accusation of having committed the offence punishable under Sections 406/498 -A/506, IPC, by the police of Police Station Yamuna Nagar.

(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/affidavits dated 16.05.2014 of petitioner No. 1, Varun Chawala (Annexure P -2) and the complainant Sheetu Chawala (Annexure P -3).

(3.) HAVING compromised the matter, the petitioners -accused 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 now with the intervention of respectable, the parties have amicably settled their matrimonial disputes, by way of pointed compromise/affidavits (Annexures P -2 and P3). They have redressed their grievances. The complainant is now happily residing with her husband (petitioner No. 1) in her matrimonial home. She has no objection if a criminal case registered against the petitioners -accused by virtue of impugned FIR (Annexure P -1) is quashed. On the strength of aforesaid grounds, petitioners sought to quash the impugned FIR (Annexure P1) and all other consequent proceedings arising thereto in the manner depicted here -in -above.