VIKRAM SURI Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) Petitioner has preferred this petition under Section 482 of the Code of Criminal Procedure, 1973 seeking quashing of FIR No.259 dated 23.11.2008, under Sections 406,498A of the Indian Penal Code, registered at Police Station Model Town, Ludhiana and subsequent proceedings arising therefrom in view of the comprise arrived at between the parties.

(2.) Learned counsel for the petitioner has submitted that the parties have arrived at a compromise. They have got a decree of divorce on the basis of mutual consent. The entire amount in terms of the compromise effected between the parties has been paid to respondent No.2.

(3.) Respondent No.2 is present in person and has admitted the factum of compromise between the parties. She has further submitted that in terms of the compromise, the parties have got a decree of divorce on the basis of mutual consent. She had admitted the contents of her statement Annexure P-2. She has further submitted that she has no objection if FIR in question is ordered to be quashed.