ANSHUL SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE prayer in this petition under Section 482 Cr.P.C. is for quashing of FIR No. 364 dated 9.8.2005, under Sections 406/498-A/354 IPC, registered at Police Station, Sector 5, Panchkula and all the subsequent proceedings arising therefrom.

(2.) IT is stated that petitioner No. 1-Anshul Singh son of Lt. Col. Surjit Singh and respondent No. 4-Sukhdeep Kaur daughter of late Shri Satnam Singh have not been able to pull on together after their marriage on 8.5.2005 due to temperamental differences. They are living separately since 14.6.2005. It is further stated that now with the intervention of the respectables, the parties have resolved their unfortunate matrimonial dispute vide compromise deed dated 12.4.2007 (Annexure P-2). In terms of the said compromise, they have decided to part ways and obtain a decree of divorce by mutual consent for which a joint petition under Section 13-B of the Hindu Marriage Act, has already been filed, which is pending. Respondent No. 4 has been paid full and final amount towards permanent alimony and/or any other claims. Respondent No. 4 has separately deposed on oath and in her deposition she has supported the prayer made in this petition.