SURESH KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE prayer in this petition under Section 482 Cr.P.C. is for quashing the first information report No. 485 dated 31.5.1991 under Sections 498 -A and 406 of the Indian Penal Code, relating to Police Station City, Rohtak.

(2.) CONCEDEDLY the parties have compromised all their matters. It is true the offences alleged against the petitioners are cognizable and not compoundable. However, in view of the judgment of this Court Radhey Sham v. State of Haryana, 1992(1) R.C.R. 191 there is no necessity to proceed with the first information report as the same will later on result into acquittal of the accused. The complainant who was erved for to -day is present and has no objection to the quashing of the FIR. As such, the FIR is accordingly quashed. Quashed.