Inderjit Singh, J. - (1.) THIS petition has been filed under Section 482 Cr.P.C. praying for quashing of FIR No. 419 dated 26.10.2010 (Annexure -P. 1) registered for the offences under Sections 498A, 323, 406, 506 and 34 IPC at Police Station Narnaund, District Hisar and all subsequent proceedings arising therefrom in view of the compromise dated 17.2.2014 (Annexure -P. 2).
(2.) THE marriage of petitioner No. 3 Sandeep was solemnized with complainant -Manjeet on 26.3.2010 at Village Haibetpur, Tehsil Narnaund, District Hisar. However, due to temperamental differences between the parties, matrimonial dispute arose and the above said FIR was registered for the above mentioned offences against the petitioners. Now with the intervention of respectable persons and relatives, the matrimonial dispute has amicably been resolved between the parties. Keeping in view the fact that the parties have entered into a compromise, they were directed to appear before learned trial Court for getting their statements recorded in support of the compromise. After doing the needful, learned Judicial Magistrate 1st Class, Hansi has sent her report dated 31.5.2014 submitting that the compromise arrived at between the parties is without any pressure or coercion from any one and the same is genuine one. Complainant Manjeet has stated that she has arrived at a compromise with the accused and the matter has been compromised by her with her own sweet will and without any pressure and she has no objection if the FIR is quashed.
(3.) LEARNED Assistant Advocate General, Haryana, on instructions from the Investigating Officer admits the factum of compromise and submits that in case the parties have indeed settled their matrimonial dispute, the State would have no objection to the quashing of the FIR in view of the law laid down by the Hon'ble Supreme Court.;