MADHUBALA Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioners have prayed for quashing of FIR No.217 dtd. 31/12/2013 registered under Ss. 323, 325, 506 and 120-B of the Indian Penal Code (in short 'IPC') at Police Station Hassanpur, District Palwal and all other consequential proceedings arising therefrom.

(2.) As per the averment in the petition, petitioner No.1 is wife of respondent No.3 and their marriage was performed on 16/2/2010 and one girl namely Vedanti was born out of the wedlock on 8/3/2011. Thereafter, the parties developed disputes on various counts followed by litigation and during the mediation proceedings before the Mediation Cell, Dwaraka Courts, New Delhi on 23/7/2014, a compromise was effected between the parties, a copy of which is attached with the petition as Annexure P3. The operative part of the same, reads as under:--

(3.) Thus, it was agreed between the parties in the said settlement that respondents No.2 and 3 will have no objection in quashing of the present FIR No.217 dtd. 31/12/2013.