- (1.) The present petition has been filed under Section 482 Cr.P.C. for quashing of FIR No. 693 dated 11.12.2004 under Section 406/498-A/120- B/506 of the Indian Penal Code (for short 'the Code'), registered at Police Station City Rohtak, District Rohtak (Annexure P-1), on the basis of compromise deed dated 24.09.2011 (Annexure P-2).
(2.) Brief facts of the case are that petitioner No. 1 and respondent No. 2 are husband and wife. The marriage between them was solemnized on 22.11.2003 at Rohtak, according to Hindu rites and customs. Thereafter, the relationship between them became strained and they started living separately. Respondent No. 2/complainant levelled allegations of harassment by the petitioners. In the above background, F.I.R was registered against the petitioners.
(3.) With the intervention of respectable of the respectables and relatives of the parties, the disputes between them have been resolved amicably and they decided that they shall forget the unfortunate. They started cohabiting together as husband and wife. None of the party is having any grievance against each other. The complainant/respondent No. 2 does not want to pursue the criminal case registered against the petitioners. Compromise deed is dated 24.09.2011 (Annexure P-2). Original compromise is also taken on record as Annexure A-1.;