SIMRAN SINGH Vs. STATE OF PUNJAB AND ANR.

JUDGEMENT

(1.) THIS petition under Section 482 Code of Criminal Procedure has been filed for quashing of FIR No. 100 dated 14.4.2006 under Section 406, 498 -A IPC registered at police station Sadar Amritsar and all consequential proceedings arising there from on the basis of compromise (Annexure P -2).

(2.) AS per the contents of the FIR, marriage between the petitioner and Respondent No. 2 was solemnized on 20.12.2000 in accordance with Sikh rites and ceremonies. Due to some misunderstanding the parties could not stay together and there was dispute in the relationship which resulted into registration of this FIR on 14.4.2006.

(3.) LEARNED Counsel for Respondent No. 2 has filed an affidavit of Respondent No. 2, which is taken on record. Respondent No. 2 is also present in Court, who has been duly identified by her Counsel. As per the affidavit the matter has been amicably settled all the disputes and they have started residing together.