ANUP Vs. STATE OF HARYANA

JUDGEMENT

(1.) PRAYER in this petition is for quashing of FIR No.86 dated 06.05.2011, under Sections 498A/406/506/34 IPC, registered at police station Khol, District Rewari and all other consequential proceedings arising therefrom on the basis of compromise having been entered into between the parties.

(2.) AFORESAID FIR has been registered on the basis of statement of Anju, respondent No.2 alleging the commission of offences punishable under Sections 498A/406/506/34 IPC by the petitioners.

(3.) DUE to the intervention of respectables, elders and friends, a compromise has been arrived at between the parties on 09.10.2014. The parties wish to live in peace and harmony and put an end to the acrimony between them.