RAVINDER PAL SINGH BEDI Vs. STATE & ANR

JUDGEMENT

(1.) The petitioner seeks quashing of FIR No.126/2011 under Sections 498-A/406/34 IPC, Police Station Subzi Mandi, based on a settlement.

(2.) The subject FIR emanates out of a matrimonial discord. Petitioner is the husband of the complainant. The complainant has since expired. Respondent No.2 is the mother of the complainant. Learned counsel for the parties inform that though there were other accused but charged were framed only against the petitioner.

(3.) Learned counsel for the petitioners submits that the disputes between the parties have been settled.