SURINDER SINGH KAPOOR Vs. STATE OF HARYANA

JUDGEMENT

(1.) Notice of motion. On the asking of the Court, Mr Sidharth Sarup, Assistant Advocate General, Haryana, accepts notice and Mr Vineet, Advocate has put in appearance on behalf of respondent No.2. This petition has been filed for quashing on the basis of compromise.

(2.) As per allegations in the FIR, Annexure P-1, dated 7.10.2002, on 10.5.1997, respondent No.2 Sunita was married to Ravinder alias Ravi, son of the petitioner. She was harassed for dowry and turned out of the matrimonial home. A girl child was also born out of the marriage, who is with respondent No.2. It is stated that subsequently, the matter has been settled vide agreement, Annexure P-3, dated 4.2.2006, which is supported by an affidavit, a copy of which is Annexure P-6. The original affidavit has been handed over in court. Respondent No.2 and her husband have also applied for divorce by mutual consent. She has also received alimony.

(3.) Respondent No.2, therefore, does not wish to proceed with the criminal case. Respondent No.2 is represented by counsel, who confirms the above averments. Accordingly, proceedings in FIR No.278 dated 7.10.2002, under sections 406/498-A/506/34 IPC, Police Station Nissing, are quashed. The petition is disposed of.