SUSHIL KUMAR BHATIA Vs. STATE OF HARYANA

JUDGEMENT

(1.) Sushil Kumar was married to Harinder Kaur respondent according to Hindu rites, on February 18, 1996. Due to some misunderstanding between the two, the relations between the parties did not remain cordial, which resulted into the registration of the case under Sections 498-A, 406, 323, read with Section 34, Indian Penal Code, as per F.I.R. No. 760 dated September 13,1998 against the petitioners. Soon after the registration of the case, better sense prevailed upon them. With the intervention of the respectables and relatives, they settled their disputes and differences, as per Annexure P2. Therefore, the present petition under Section 482 of the Code of Criminal Procedure, for quashing the said FIR and the proceedings consequent thereto has been filed.

(2.) The aforesaid case was registered against Sushil Kumar, his parents Ramesh Kumar Bhatia and Sarla Bhatia, respondents 2 and 3 and Meenu Bhatia, respondent No. 4.

(3.) The parties appeared in person. Relying on the compromise Annexure P2, Sushil Kumar petitioner No. 1 and Harinder Kaur-respondent offered to make statements, which have been reduced into writing.