- (1.) The epitome of the facts & material, culminating in the commencement, relevant for disposal of the instant petition and emanating from the record, is that, having failed to perform her love marriage with Parmod Kumar son of Mehar Chand (petitioner No.1), complainant Beena Kumari wife of Parmod Kumar respondent No.2 (for brevity "the complainant") appears to have lodged a criminal case against him, by means of FIR No.85 dated 1.3.2011 (Annexure P1), for the commission of offences punishable under Sections 342, 376 and 506 IPC in Police Station Saran, District Faridabad. Subsequently, after the solemnization of their love marriage, vide marriage certificate (Annexure P2) and photographs (Annexure P3), now the petitioners-accused have preferred the instant petition to quash the impugned FIR and all other subsequent proceedings arising therefrom on the basis of compromise dated 16.7.2012 (Annexure P5), invoking the provisions of section 482 Cr.PC.
(2.) During the course of preliminary hearing, the trial Court was directed to record the statements of all the concerned parties with regard to the genuineness and validity or otherwise of the compromise (Annexure P5) between the parties by this Court, by virtue of order dated 23.7.2012. In pursuance thereof, the trial Judge submitted his report, bearing No.686 dated 23.8.2012, which, in substance, is as under:- "Complainant Smt.Beena Kumari has stated that she has solemnized marriage with Parmod son of Shri Mehar Chand (accused) and now she is living with her husband without any force and fear at her matrimonial home. She also stated that she has taken protection from the Hon'ble High Court against her family members. Similarly,accused Parmod has made statement that he has solemnized marriage with Beena Kumari daughter of Khem Chand, aged 19 years resident of Dabua Colony and now they are living together as husband and wife. Accused Mehar Chand has made statement that his son Parmod was married with Beena on 10.7.2012 and now they are living at his home. Parties have also stated that all their disputes have been settled and now they have no grievances against each other. Thus, from the aforesaid statements made by complainant Smt. Beena Kumari as well as by both the accused, it is evident that accused Parmod has solemnized marriage with complainant Beena Kumari and now there is no dispute between the parties. However, copy of statements of parties as recorded by this court, is enclosed herewith for kind perusal."
(3.) Not only that, immediately after the solemnization of their marriage and apprehending danger to their lives and liberty, petitioner Parmod Kumar and complainant Beena Kumari filed a joint protection petition, bearing CRM No. M-20409 of 2012, which was accepted by this Court, vide order dated 13.7.2012 (Annexure P4).;