RAJA RAM Vs. STATE OF HARYANA

JUDGEMENT

(1.) This petition under Sec. 482 of the Code of Criminal Procedure has been filed for quashing of FIR No.153 dtd. 8/4/2013, registered under Ss. 323, 406, 498-A and 506 of the Indian Penal Code (for short 'the IPC'), at Police Station Narnaund, District Hisar, and all consequential proceedings arising therefrom.

(2.) Learned counsel for the petitioners contends that the matter stands amicably settled between the parties. A petition under Sec. 13-B of the Hindu Marriage Act has already been filed and part-payment in terms of the compromise has already been made to the respondent. A certified copy of the order passed by the Family Court has been circulated in the Court, which is taken on records as Mark 'A'.

(3.) The factum of the compromise and receipt of payment is duly acknowledged by learned counsel for respondent No.2.