- (1.) The present petition has been filed under Section 482 Cr.P.C. for quashing the FIR No.185 dated 26.06.2011(Annexure P-1) for the offence under Sections 148, 149, 323, 325, 452 and 506 IPC registered at Police Station Surajkund District Faridabad on the basis of compromise dated 05.10.2011(Annexure P-2 ).
(2.) The details of the case filed by the first i.e. Pankaj s/o Ajit Singh and his family members are as follows:- 1. Civil Suit No.247/2011 title Mukesh Devi etc. vs. Triveni etc. which is pending before the court of Smt. Bhavana Jain, Civil Judge, Faridabad. 2. Petition u/s 13 of Hindu Marriage Act which is pending before the court of Sh. Sudesh Kumar Sharma, District Judge, Family Court, Faridabad. 3. FIR No.185/2011 u/s 148/149/325/452/323/506 IPC, P.S.Surajkund, Faridabad. 4. FIR No.210/2011 u/s 323/452/506 IPC in which intervener application has been moved by the father of the first party.
(3.) The details of cases filed by the second party i.e. Triveni w/o Pankaj d/o Devinder Kumar Bhadana and her family members are as follows:- 1.FIR No.140/2011 u/s 498-A/406/34 IPC P.S. Surajkund, Faridabad. 2. FIR No.141/2011 u/s 506 IPC, P.S. Surajkund, Faridabad.;