- (1.) Prayer in this petition is for quashing of FIR No. 196, dated 1.7.2011, under Sections 406, 498-A and 506, IPC, registered at Police Station, Kotwali, Faridabad, and the consequential proceedings emanating therefrom, on the basis of compromise.
(2.) Respondent No. 2-complainant, Surender Kaur, appeared before this Court along with her counsel Mr. Gaurav G.S. Chauhan. She suffered her statement that on 14.1.2010 her marriage was solemnized with petitioner No. 1, Goldy Arora @ Vivek Arora. Some disputes arose amongst them and thereafter she lodged the impugned FIR. During the pendency of the said FIR, the elderly people of the society and the relatives got the matter compromised. She further deposed that on the basis of the compromise, they filed a petition under Section 13-B of the Hindu Marriage Act, 1955, for dissolution of their marriage by way of mutual consent before the learned District Judge, Family Court, Faridabad, which was allowed on 28.7.2012. She further deposed that in view of the compromise, she has no objection if the impugned FIR and the consequential proceedings emanating therefrom are quashed.
(3.) Learned counsel for the petitioner submits that in view of the compromise, the pendency of the FIR would be sheer abuse of the process of law since the chances of conviction and sentence of the petitioners would be bleak. In support of his contention, he cites B.S. Joshi and others v. State of Haryana and another, 2003 2 RCR(Cri) 888and Jayrajsinh Digvijaysinh Rana v. State of Gujarat and another, 2012 4 RCR(Cri) 589.;