DIDAR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE present petition under Section 482 of the Code of Criminal Procedure, 1973 has been filed by the petitioners for quashing of the F.I.R. No. 215 dated October 5, 1999 registered under Sections 406, 498-A, 313, 494 of the Indian Penal Code, 1860 registered at Police Station Civil Lines, Amritsar. A copy of the aforesaid F.I.R. has been appended as Annexure P-1 with the present petition.

(2.) AT the outset, Shri Vikram Chaudhary, the learned counsel for the petitioners submits that the parties have settled the matter amicably and after the aforesaid amicable settlement there is no dispute left between them. Shri Vikram Chaudhary further submits that in view of the amicable settlement there is no likelihood of the present petitioners being convicted. Rather respondent No. 2 Harmeet Kaur has since married with petitioner No. 5 Satnam Singh and, therefore, it shall be in the best interest of matrimonial harmony as well as peace for the family that the present criminal proceedings be quashed.

(3.) SMT . Harmeet Kaur respondent No. 2 is present alongwith her counsel.