RISAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Crl. M.P. No. 8285/2011- Application for impleadment is allowed.

(2.) Crl. M.P. Nos. 8286 and 8287 OF 2011 are filed for quashing of F.I.R. No. 80 dated 17.04.2007 registered at P.S. Zirakpur, Mohali, Punjab under Sections 498A and 406 of the Indian Penal Code lodged by the daughter-in-law, complainant in this case. During the pendency of this matter, parties have amicably settled the matter and a joint application has been made on behalf of the parties for quashing of F.I.R. No. 80 dated 17.04.2007 registered at P.S. Zirakpur, Mohali, Punjab under Sections 498A and 406 of the Indian Penal Code. According to the settlement, the Petitioner has given a Bank Draft for a sum of Rs. 15 lacs in Court today. It may be pertinent to mention that on earlier occasions U.S.$ 24436 were also paid to the complainant.

(3.) Learned Counsel appearing for the State of Punjab has no objection to the said relief.