CHAND SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE four petitioners herein have approached this Court with this petition under section 482, Cr.P.C. for quashing FIR No. 130 dated 16.11.1994 of Police Station Sadar Ambala, registered under Section 306/34, IPC, on the report lodged by the second respondent herein (Impleaded as per orders in Cr. Misc. 15726/1995 dated 15.9.1995). In this report, the second respondent alleged that his daughter Rajvinder Kaur was married to the first petitioner Chand Singh and that she committed suicide on account of the harassment by her husband Chand Singh (1st petitioner) and other petitioners. The petitioners, as already pointed out, prayed for quashing of the FIR and the consequential proceedings on the ground that they had been falsely implicated and also on the ground that the complainant himself has given an affidavit that the FIR was lodged by him under some misunderstanding. The newly impleaded second respondent has appeared in Court today in person and also filed an affidavit today in court stating that he has filed the FIR under some wrong impression and misunderstanding, that the matter has been compromised at the intervention of some respectables, and that the misunderstanding has been removed. He has also stated that he does not want to proceed with the case further, and that he wants to compound it.

(2.) I have heard the learned counsel for the parties.

(3.) IN the result, the petition is allowed and the impugned FIR and the consequential proceedings against the petitioners are quashed.