Daya Chaudhary, J. - (1.) THE present petition has been filed for quashing of FIR No. 356 dated 22.9.2010 under Sections 498A/406/506 IPC registered at Police Station City Palwal and other proceedings arising there from on the basis of compromise arrived at between the parties.
(2.) NOTICE of motion was issued 11.10.2010 to the Respondents. In response thereto, Ivan Jain -Petitioner and Shweta Jain, Respondent No. 2 -the complainant have put in appearance along with their counsel. The complainant has been identified by her counsel. Even on asking of the Court, the complainant has submitted that the matter has been compromised with the Petitioners. It has also been stated that she is residing with her husband -Petitioner No. 1 and has no objection with regard to quashing of FIR qua other accused -Petitioners. She further submits that the said FIR was registered due to some misunderstanding. The matter has now been sorted out and now no dispute remains and she is leading happy married life. An affidavit of complainant - Respondent No. 2 has been filed in the Court and is taken on record.
(3.) LEARNED Counsel for the Petitioners also submits that the compromise has been effected between the parties. The complainant has started residing with Petitioner No. 1 and has no objection in quashing of FIR qua Petitioners.;