ZAHIDA PARVEEN Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) The present petition has been filed under Section 482 Cr.P.C. for quashing of Kalandra under Section 182 IPC dated 09.4.2008 registered at Police Station City Malerkotla, District Sangrur (Annexure P-1) on the basis of compromise (Annexure P-2).

(2.) As per facts given in Kalandra, an application was made by respondent No.2 before the Punjab State Human Rights Commission, Chandigarh on 24.12.2007. As per this complaint marriage of Jahida Parveen daughter of Mohd. Ramjan was solemnized with Mohd. Yameen son of Mohd. Yaseen resident of Malerkotla. The dispute arose between the couple, which led to registration of the FIR and complaint bearing No.6454/P dated 13.9.2007.

(3.) During pendency of investigation, compromise (Annexure P-2) was effected between the parties. As per compromise the parties have reconcile their issue and have decided not to initiate any criminal proceedings against each other and criminal proceedings under FIR No.129 dated 17.7.2005 under Sections 420/465/467/468/471 and 120-B IPC, registered at Police Station Malerkotla. The compromise is dated 17.9.2010. In compliance of order dated 28.10.2010 the parties were directed to get their statements recorded before the trial Court.