LAKHWINDER SINGH Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) The present petition has been filed under Section 482 of the Code of Criminal Procedure for quashing of FIR No.243 dated 02.11.2011 under Sections 406/498A IPC, registered at Police Station Dera Bassi, District SAS Nagar, Mohali, Annexure P1, and all other consequential proceedings arising therefrom on the basis of compromise, Annexure P2, having been entered between the parties.

(2.) It has been stated by learned counsel for the petitioner that both the parties appeared before Mediation and Conciliation Centre of this Court in compliance of order dated 12.01.2012 of this Court passed in Crl. Misc. No. M-39059 of 2011, which was filed by petitioner under Section 438 Cr.P.C. for anticipatory bail and that due to intervention of Mediation and Conciliation Centre of this Court compromise has been effected between the parties, which is Annexure P2. It has also been contended that consequent to said compromise decree of divorce has already been passed under Section 13-B of the Hindu Marriage Act between petitioner and respondent no.2.

(3.) It has also been stated by learned counsel of respondents no.2 and 3 that compromise has already been effected between the parties and that he is having no objection if the FIR and consequential proceedings are quashed.