RAJ Vs. STATE OF UT CHANDIGARH

JUDGEMENT

(1.) The Court has been convened through video conferencing due to Covid-19 pandemic.

(2.) The instant petition has been filed under Sec. 482 of Cr.P.C. for quashing of FIR No.148 dtd. 3/11/2019 registered under Ss. 406, 498-A IPC, 1860, at Police Station Women Police Station, Chandigarh, UT, Chandigarh, Annexure P-2, on the basis of compromise, Annexure P-1, arrived at between the parties, alongwith all subsequent proceedings arising therefrom.

(3.) Counsel for the petitioner has contended that the FIR is a result of marital discord and acrimony between the petitioner and his wife, who is the complainant. He submits that the dispute between the parties has been settled by virtue of compromise dtd. 9/1/2020, Annexure P-1, and a sum of Rs.6.50 lacs has been paid by the petitioner to the complainant, which is reflected in Paras 2 and 4 of the decree of divorce dtd. 31/3/2021 passed under Sec. 13-B of the Hindu Marriage Act, 1955. A copy of the divorce decree is taken on record as Mark "A".