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Judgment
K.C. Puri, J.—This is a petition u/s 482 Cr.P.C. for quashing FIR No. 715 dated 24.12.2006, under Sections 498A, 406 IPC, registered at Police Station City, District Rohtak, on the basis of compromise. Reply has been filed on behalf of respondent No.1. Sh. Chander Shekhar, Advocate has appeared on behalf of respondent No. 2.
The report of the trial Court was called for. The report has been received in which it is mentioned that parties have arrived at a compromise.
This is a matrimonial dispute which has been amicably settled. Both the parties are living as husband and wife. Counsel for respondent No. 2 has also supported the said fact. So, in view of compromise and in view of authority reported as Kulwinder Singh and others vs. State of Punjab and others 2007 (3) RCR (Criminal) 1052, the abovesaid FIR stands quashed. Further proceedings, in pursuant to that FIR also stand quashed.