PARDEEP TIWARI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Both the aforesaid petitions are being disposed of by this common order as the same arise out of the same FIR.

(2.) These petitions have been filed under Section 482 Cr.P.C. for quashing of FIR No.79 dated 26.04.2007 under Section 406, 498-A IPC, Police Station Sahnewal, District Ludhiana (Annexure P-1) which was got registered by respondent No. 2 - complainant against the present petitioners on the basis of the compromise dated 09.03.2011 arrived at between the parties. Copy of the same has been placed on record as Annexure P-2 in CRM M 8911 of 2011.

(3.) In CRM M 34377 of 2009, petitioner (Kailash Tiwari) is father in law, whereas, in CRM M 8911 of 2011, petitioner No. 1 (Pardeep Tiwari), petitioner No. 2 (Ashok Kumar Tiwari) and petitioner No. 3 (Champa Devi) are the husband, brother-in-law (Jeth) and mother-in-law of the complainant.