Daya Chaudhary, J. - (1.) THE present petition under Section 482 Code of Criminal Procedure has been filed by the Petitioners, namely, Sandeep Sethi (husband), Chandra Kanta Sethi (mother -in -law), Manju Sethi (married sister -in -law), Ritu Sethi (unmarried sister -in -law), Anjuvaish (married sister -in -law) for quashing of FIR No. 377 dated 4.8.2009 registered under Sections 498 -A, 506, 406 IPC at Police Station Jagadhari, District Yamuna Nagar, on the basis of compromise (Annexure P -2).
(2.) NOTICE of motion to the Respondents was issued on 2.12.2010. Petitioners as well as complainant are present in Court and they have been identified by their respective counsel. Learned Counsel for the Petitioners submits that the matter has been compromised between the parties and complainant has no objection in quashing of the aforesaid FIR. Learned Counsel for the Petitioners has also handed over an amount of 'two lacs in cash and 'one lac by way of demand draft No. 351066 dated 2.12.2010 to learned Counsel for the complainant, who has handed over the same to the complainant and which has been duly received by her.
(3.) ON the asking of the Court, complainant has specifically stated that she has no objection in quashing of the aforesaid FIR.;