IMAMUDDIN Vs. STATE

JUDGEMENT

(1.) Pursuant to the order dated 17.5.2010, an additional affidavit of petitioner No.7, sworn on 29.5.2010, is placed on the record. The petitioner No.7 is present in the court and duly identified by the IO.

(2.) The present petition is filed by the petitioners under Section 482 Cr.P.C., praying inter alia for quashing of the FIR No.247/2006 and proceedings arising therefrom, lodged by the petitioner No.7 against her husband, the petitioners No.1, and her in-laws, petitioners No.2 to 6, under Sections 498-A/406/34 IPC registered with PS Samaipur Badli.

(3.) It is stated in the petition that the petitioner No.1 and petitioner No.7 got married in the year 2002 as per the muslim rites and customs and that no child was born from out of the wedlock. It is further stated that petitioner No.1 and petitioner No.7 were not compatible with each other and started to reside separately. In the year 2005, the petitioner No.7 made a complaint against the petitioners No.1 to 6 in the CAW Cell, North-West District. On the basis of the aforesaid complaint, an FIR was got registered at PS Samaipur Badli. However, in the interregnum, due to the intervention of family members on both sides, the parties have arrived at an amicable compromise, as recorded in the Compromise Deed dated 15.5.2006 (Pages 14 to 16). It is further stated that in terms of the compromise, the petitioner No.7 has received a sum of Rs.50,000/- in full and final settlement of all her claims against the petitioners No.1 to 6 and that the petitioner No.1 has divorced the petitioner No.7 on 15.5.2006. It is further stated that after the aforesaid compromise was arrived at between both the parties, the petitioner No.1 and petitioner No.7 have gone their respective ways and have re-married and in these circumstances, the aforesaid FIR and proceedings arising therefrom, be quashed.