RAJINDER SINGH AND ANOTHER Vs. MANJIT KAUR

JUDGEMENT

(1.) Petitioners have filed this petition under Section 482 of the Code of Criminal Procedure for quashing criminal complaint No. 50/1/09 dated 11.4.2009 (Annexure P2) under Sections 406, 498 and 120-B of the Indian Penal Code ('IPC' for short), and summoning order dated 2.3.2010 passed by the Judicial Magistrate, Balachaur, District Shaheed Bhagat Singh Nagar (Annexure P2) as well as subsequent proceedings arising therefrom in view of the compromise/statement dated 30.4.2011 arrived at between the parties (Annexure P3 and P4).

(2.) Learned counsel for the petitioners has submitted that now the parties have arrived at a compromise with the intervention of the relatives and respectables . Respondent has returned back to the matrimonial home.

(3.) Respondent is present in person and has admitted the factum of compromise between the parties. She has further stated that now she is residing in her matrimonial home and has no objection if the complaint in question is ordered to be quashed. She has placed on record her affidavit in this regard.