NARINDER KAUR Vs. STATE OF PUNJAB AND ANR.

JUDGEMENT

(1.) PRAYER is under Section 482 of the Code of Criminal Procedure for quashing of FIR No. 21 dated 26.03.2003 under Sections 498A and 506 of Indian Penal Code registered with Police Station Bhogpur, District Jalandhar on the basis of compromise dated 20.02.2008(P3) arrived at between the Petitioner -wife and the Respondent No. 2 -accused/husband residing in Italy.

(2.) AS per allegations in the FIR Petitioner Narinder Kaur was being harassed and tortured on account of bringing insufficient dowry articles by the Respondent No. 2(husband of Petitioner). Respondent No. 2 along with his parents also used to threaten the Petitioner -wife to kill her on the pretext of bringing insufficient dowry articles.

(3.) IT is apposite to mention here that Crl. Misc. No. 32571 of 2011 for preponment of date of hearing from 13.06.2011 to 09.06.2011 was allowed on 06.06.2011 by coordinate bench while accepting the prayer.