HARJEET SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE conspectus of the facts & 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 -Kuljinder Kaur, daughter of Bhagwan Singh(respondent No.2)(for brevity "the complainant"), a criminal case was registered against petitioners -accused -Harjeet Singh and his parents, vide FIR No.233 dated 21.03.2014(Annexure P -1), on accusation of having committed the offences punishable under Sections 323, 498 -A, 406, 506 and 34 IPC, by the police of Police Station Sadar Karnal.

(2.) DURING the course of investigation of the criminal case, good sense prevailed and the parties have amicably settled their matrimonial disputes, by way of affidavit of the complainant dated 17.05.2014 (Annexure P -2) and compromise -deed dated 19.07.2014(Annexure P -4).

(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.P.C., inter alia, pleading that now with the intervention of relatives and respectables, the parties have amicably settled their matrimonial disputes, by means of pointed affidavit (Annexure P -2) and compromise -deed(Annexure P -4). They have redressed their grievances. They want to live in peace and harmony in future in the society. The complainant does not want to further pursue the matter. She has no objection, if the criminal case registered against the petitioners -accused, vide impugned FIR(Annexure P -1) is quashed, on the basis of compromise -deed. On the strength of aforesaid grounds, the petitioners -accused sought to quash the impugned FIR(Annexure P -1) and all other subsequent proceedings arising therefrom, in the manner described here -in -above.