MANOHAR LAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is a petition under Section 482 Cr.P.C. for quashing of FIR No. 165 dated 17.09.2007 under Sections 354, 406, 498-A, 506 of Indian Penal Code, Police Station Phase 8, District Mohali (Annexure P-1) which was got registered by respondent No. 2 - complainant against the present petitioners on the basis of the compromise arrived at between the parties. The complainant as well as the petitioners are present in Court along their counsel.

(2.) In present case, a matrimonial dispute between the parties led to filing of the present FIR. Now, the matter has been compromised amicably between the parties as per affidavit appended with the petition as Annexure P-2.

(3.) A short reply by way of affidavit of Meena alias Sneha wife of Rakesh Kumar has been filed in Court today. The same is taken on record. In her reply, the complainant has stated that with the intervention of respectable of the locality, the matter has been amicably settled and she has received all her dowry articles from the petitioners. She does not want to take any further criminal action against the petitioners. The Full Bench of this Court in the case of Kulwinder Singh and others v. State of Punjab and another-2007(3) RCR (Criminal) 1052 has observed as under:-