TARWINDER SINGH Vs. GIAN KAUR

JUDGEMENT

(1.) This is a petition for quashing of FIR No. 299 dated 14.08.1999, registered at Police Station Kotwali, Patiala, on the basis of compromise (Anneuxre P-4).

(2.) It has been averred in the said compromise that the litigation between both the parties have arisen out of some misunderstanding, as a result of which the FIR in question was got registered by respondent No. 1- Smt.Gian Kaur. However, at the intervention of respected persons of society and relatives of both the parties now all the disputes have resolved and both the parties want to maintain healthy relations between the children of both the parties. It has further been averred that respondent No. 1 shall move an application for withdrawal of the above said criminal case and also shall make statement for the cancellation of the said FIR.

(3.) Respondent No. 1-Gian Kaur has further filed an affidavit in support of the said compromise of the parties to the FIR in question. The parties are also present in the Court and have been duly identified by their respective counsels. Before this Court also, the parties have supported the compromise and have prayed that the FIR in question be quashed. It has been specifically stated that the dispute is arisen due to misunderstanding between the petitioner No. 2 and respondent No. 1. who are daughter-in-law and mother-in- law respectively and the compromise has been effected to maintain healthy relationship between the parties.