MANOJ KUMAR ANAND Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer in this petition filed under Section 482 Cr.P.C. is for quashing of FIR No.60 dated 21.05.2016 under Sections 406 , 498-A IPC, registered at Police Station City Hoshiarpur, District Hoshiarpur (Annexure P-1) and all the consequential proceedings arising therefrom on the basis of compromise dated 26.06.2019(Annexure P-2).

(2.) Learned counsel for the petitioner states that petitioner No.1- Manoj Kumar Anand is husband of respondent No.3-Priti Jairth-wife and their statements have been recorded through their power of attorney(s). It being a matrimonial dispute between the parties, no useful purpose would be served keeping the litigation alive.

(3.) This Court vide order dated 16.08.2019 had directed the parties to appear before the trial Court/Illaqa Magistrate to get their statements recorded and the learned Magistrate was directed to send its report qua the genuineness of the compromise.