- (1.) Reply filed on behalf of respondent No.1 in Court today, is taken on record.
(2.) This is a petition under Section 482, Cr.P.C. seeking quashing of First Information Report No.172 dated 03.07.2007, under Sections 498-A and 406, IPC, registered at Police Station Mujessar, District Faridabad, on the basis of compromise arrived at by the petitioners with Smt. Vandana (complainant). The marriage of Gautam Naryan (petitioner No.1) with Smt. Vandana (respondent No.2) was solemnized on 06.03.2006 at Faridabad. Petitioners No. 2 and 3 are the parents-in-law of respondent No.2. The petitioners submit that the First Information Report was an out-come of misunderstanding between petitioner No.1 and respondent No.2.
(3.) Though, the report under Section 173, Cr.P.C., for trial of the petitioners was submitted before the Area Magistrate, but during the course of trial, the better sense prevailed amongst the petitioners and respondent No.2 and as such the compromise had been effected. The factum of compromise is mentioned in the petition presented by the parties to the marriage under Section 13-B of the Hindu Marriage Act, 1955, before the Family Court at Faridabad. The decree of divorce (Annexure P-4) has been enclosed with this petition.;