JAIVIR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The matter is taken up for hearing through video conference due to COVID-19 situation.

(2.) This is a petition under Section 482 of Cr.P.C for quashing FIR No. 24, dated 18th March, 2020 registered under Sections 498-A of the Indian Penal Code, 1860 at Police Station Sri Anandpur Sahib and all subsequent proceedings arising therefrom.

(3.) Petitioner No.1 and Respondent No.2 solemnized marriage on 10th July, 2019. The differences in the relationship resulted in registering the present FIR. In the meantime with the intervention of respectables, the matter was compromised. It is submitted that both the parties have started living together and patched up their differences.