VARUN PANWAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS petition has been filed under Section 482 of the Code of Criminal Procedure for quashing of FIR No. 230 dated 13.05.2013 registered under Sections 498 -A, 406, 323, 506 Indian Penal Code (for short 'IPC') at Police Station Palam Vihar, Gurgaon District Gurgaon and all other consequential proceedings arising therefrom on the basis of an amicable settlement arrived at between the parties.

(2.) THE above said FIR has been registered on an application filed by respondent No. 4 Shalini daughter of Sh. Attar Singh Dahiaalleging commission of offences under Sections 498 -A, 406, 323, 506 IPC qua the petitioners.

(3.) DUE to the intervention of respectables, elders and friends, a compromise has been arrived at between the parties on 29.10.2013. The parties wish to live in peace and harmony and put an end to the acrimony between them. Present petition has been filed on the basis of this compromise.