RAJESH KUMAR AND OTHERS Vs. STATE OF HARYANA AND ANOTHER
LAWS(P&H)-2012-10-493
HIGH COURT OF PUNJAB AND HARYANA
Decided on October 31,2012

Rajesh Kumar and others Appellant
VERSUS
State Of Haryana And Another Respondents

JUDGEMENT

- (1.) Prayer in this petition is for quashing of FIR No. 107, dated 19.5.2011, under Sections 406 and 498-A, IPC, registered at Police Station, Berry, District Jhajjar, and all the consequential proceedings arising therefrom, on the basis of compromise.
(2.) Vide order dated 21.9.2012, this Court had directed the affected parties to appear on 1.10.2012 before the learned Chief Judicial Magistrate, Jhajjar, for getting their respective statements recorded with regard to the compromise. The said Court was also directed to submit his/her detailed report in that regard on or before the date fixed by this Court.
(3.) In compliance of the above, respondent No. 2- complainant, Annu, wife of petitioner No. 1, Rajesh Kumar, as well as the petitioners, namely, Rajesh Kumar, Naresh Kumar, Smt. Sudesh, and Ms. Renu, did appear before the learned Chief Judicial Magistrate, Jhajjar, and got recorded their respective statements with regard to the compromise.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.