PARMEET SINGH Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) Prayer in this petition is for quashing of FIR No. 75, dated 23.5.2012, under Section 498-A, IPC, registered at Police Station, Fatehgarh Sahib, District Fatehgarh Sahib, and the consequential proceedings arising therefrom, on the basis of compromise.

(2.) Vide order dated 20.9.2012, this Court had directed the affected parties to appear on 8.10.2012 before the learned Trial Court for getting their respective statements recorded with regard to the compromise. The said Court was also directed to send its detailed report in that regard on or before the date fixed by this Court.

(3.) In compliance of the above, respondent Nos. 2- complainant, Ashima Sood, as well as the petitioner, Parmeet Singh, did appear before the learned Judicial Magistrate Ist Class, Fatehgarh Sahib, and got recorded their respective statements with regard to the compromise. Respondent No. 2-complainant, Ashima Sood, stated that the matter in dispute has been compromised with the intervention of the relatives and respectable of the society. She had no grudge against the petitioner. The compromise has been effected without any undue influence or pressure. She also stated that in terms of the compromise, a petition under Section 13-B of the Hindu Marriage Act, 1955, for dissolution of the marriage was filed and a decree of divorce was passed on 4.10.2012. She also stated that she had no objection if the impugned FIR and the consequential proceedings arising therefrom were quashed. Similar statement was suffered by the petitioner.