BALBIR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Present petition under section 482 Cr.PC is for quashing of FIR No.124 dated 27.10.2008 under sections 498-A/323/34 IPC, Police Station Bhogpur, District Jalandhar and all the subsequent proceedings arising out of the FIR.

(2.) In the FIR complainant Kasha Rani had made allegations against the accused/petitioners, who are parents-in-law that they used to harass her on account of demand of dowry while taunting her. She had been given beatings and was made to consume phenyl mixture.

(3.) There having been a possibility of reconciliation, the parties were directed to appear before Mediation and conciliation Centre of this Court on 25.3.2010 vide order dated 9.3.2010 passed by this Court. Sh. Atul Lakhanpal, Senior Advocate had been appointed as Mediator vide order dated 25.3.2010 passed by Sh. R.K. Sharma, OSD-cum- Nodal Officer, Mediation & Conciliation Centre to settle the dispute. Thereafter, statements of the parties were recorded on 18.5.2010 in the presence of the said Mediator. In the said statement, complainantrespondent No.2 Kasha Rani had agreed to file an affidavit in the present petition to the effect that she has entered into a compromise and has no objection if the proceedings against the petitioners are quashed.