KARANDEEP SINGH Vs. STATE OF PUNJAB AND ANR

JUDGEMENT

(1.) Prayer under Section 482 Cr.P.C is for quashing of FIR No. 72 dated 28.4.2010 under Sections 406/498-A/323/506/34 IPC, P.S 'A' Division, Amritsar and the subsequent proceedings on the basis of compromise dated 3.5.2010 (Annexure P-3) arrived at between the parties.

(2.) As per allegations in the FIR, Petitioner-husband along with co-accused used to harass the complainant-Respondent No. 2 on account of demand for dowry and gave beatings besides threatening her.

(3.) Vide order dated 25.8.2010, this Court directed the learned trial Court to send report with regard to compromise in pursuance of which, a report/letter dated 15.11.2010 has been received from the Civil Judge (Jr. Divn.)-cum-JMIC, Amritsar, which is taken on record as Mark-A. It is stated in the report that the complainant has arrived at a compromise with the accused-Petitioner and she has no objection if the aforesaid FIR is quashed on the basis of compromise.