DANISH Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS petition under Section 482 of the Code of Criminal Procedure has been filed for quashing of FIR No. 318 dated 14.08.2014, registered under Sections 363, 366, 120 -B, 34 of the Indian Penal Code (for short 'the IPC), at Police Station Saran, Faridabad, and all consequential proceedings arising therefrom, on the basis of compromise (Annexure P -8) arrived at between the parties.

(2.) LEARNED counsel for the petitioner refers to statement of Ms. Rubina (Annexure P8) daughter of Sh. Rahisuddin age 19 years recorded by JMIC, Faridabad on 01.10.2014 wherein she has specifically admitted the factum of compromise and states that she wants to reside with petitioner Danish. After solmenisation of marriage the petitioner along with his wife Rubina daughter of the complainant filed a petition No. CRM -M -29724 of 2014 wherein affidavit she assert her age more than 18 years. The daughter of the complainant is happily resided with the petitioner in the matrimonial home.

(3.) HON 'ble Supreme Court in Gian Singh v. State of Punjab and another, : 2012 (4) RCR (Criminal) 543, has observed as under: - -