Sanjay Kumar, J. (ORAL)
The petitioner is the sole accused in FIR No. 407 dated 20.7.2020 on the file of Police Station Gurgaon Sadar, District Gurugram, Haryana, registered under Sections 323, 328, 376 and 506 IPC. By way of this petition filed under Section 482 Cr. P.C., he seeks quashing of the said FIR.
The petitioner claims that he compromised the matter with the complainant, the second respondent herein, by way of compromise deed dated 5.8.2020 and pursuant thereto, they also got married. Mr. Sahil Mangla, learned counsel, entered appearance for the second respondent and filed his vakalatnama. The same is taken on record. He states, on instructions, that the second respondent has no dispute with the petitioner presently and that they are leading a happy married life. The affidavit dated 5.9.2020 of the second respondent also states to this effect.
For Subsequent orders see CRM-9726-2021 Decided by HON'BLE MR. JUSTICE HARNARESH SINGH
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CRM-M-26321-2020 -2- Ms. Mahima Yashpal, learned Deputy Advocate General, Haryana, would also submit that that there are no grounds to continue with the prosecution of the subject case.
In that view of the matter, this petition is allowed and FIR No. 407 dated 20.7.2020 on the file of Police Station Gurgaon Sadar, District Gurugram, Haryana, and all proceedings pertaining thereto are hereby quashed.
(SANJAY KUMAR)
JUDGE
07.09.2020
preeti
whether speaking/non speaking yes/no whether reportable/non reportable yes/no
Neutral Citation No:=2020:PHHC:059622 For Subsequent orders see CRM-9726-2021 Decided by HON'BLE MR. JUSTICE HARNARESH SINGH
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