WINNER RAINA Vs. STATE OF HARYANA AND ANOTHER

JUDGEMENT

(1.) The instant petition has been filed under Section 482 of the Code of Criminal Procedure for quashing of FIR No.436 dated 23.06.2016 , for the offence under Sections 376, 406, 420, 506 IPC registered at Police Station Sector-7, Faridabad, District Faridabad, along with all consequential proceedings arising therefrom, on the basis of compromise/affidavits dated 06.09.2016 (Annexure P-2 & P-3).

(2.) It was alleged by the complainant that petitioner committed fraud under the deception of solemnizing marriage and making time and again physical relation and in regard of selling forged land and falsely alluring for opening a business and allure of providing good profit and grabbing money and committed fraud. On this background, the FIR was registered.

(3.) During the pendency of the trial, the matter has been resolved between the petitioner and respondent No.2-Sheetal Bhatt, vide compromise/affidavits dated 06.09.2016 (Annexure P-2 & P-3).