BALWANT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS is a petition under Section 482 of the Code of Civil Procedure for quashing F.I.R. No. 148 dated 10.5.1991 registered at Police Station Kotwali, Patiala, under Sections 498-A, 506 of the Indian Penal Code. The aforesaid F.I.R. was registered on the basis of the statement made by the complainant Smt. Gurinder Kaur wife of Narinder Pal Singh wherein it was alleged that the husband of the complainant Narinder Pal Singh and her in-laws, namley, Balwant Singh and Smt. Gurcharan Kaur (petitioners) used to trouble and harass the complainant. They were demanding dowry from her and used to threaten her that in case she did not bring the dowry, then she along with her family members would be killed.

(2.) DURING the pendency of the present petition, Narinder Pal Singh and the complainant Smt. Gurinder Kaur filed a joint petition under Section 13-B of the Hindu Marriage Act for the grant of divorce through mutual consent. In the petition the parties have stated "that both the parties also agreed to withdraw all the pending cases which are pending against each other in any competent Court of law." In pursuance to the joint application filed by the complainant and her husband the Court of Additional District Judge, Chandigarh dissolved the marriage and a decree of divorce was passed in favour of the parties.

(3.) THEREFORE , in the peculiar facts and circumstances of this case, I quash F.I.R. No. 148 dated 10.5.1991 registered at Police Station Kotwali, Patiala, under Sections 498-A, 506 of the Indian Penal Code along with challan under Section 173 of the Code of Criminal Procedure and all other consequential proceedings which are pending. The petition stands disposed of. Order accordingly.