HARSIMER KAPOOR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Matter has been taken up through video conferencing via Webex facility in the light of the Pandemic Covid-19 situation and as per instructions.

(2.) Instant petition has been filed under Sec. 482 Cr.P.C. praying for quashing of FIR No.171, dtd. 16/10/2019 under Ss. 406, 498-A, 313 IPC, registered at Police Station, Garhshanker, Hoshiarpur and all the subsequent proceedings arising therefrom on the basis of compromise dtd. 21/9/2020 (Annexure P-2).

(3.) Learned counsel for the petitioners submits that the matter has been amicably settled by the parties. The marriage in question has been dissolved vide decree of divorce dtd. 5/5/2021 in a petition filed under Sec. 13-B of the Hindu Marriage Act.