SATNAM SINGH Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) The present petition has been filed under Section 482 Cr.P.C. for quashing of FIR No. 41 dated 31.05.2007 under Section 498-A/406 of the Indian Penal Code (for short 'the Code'), registered at Police Station Bhadson(Annexure P-1), on the basis of compromise (Annexure P-2).

(2.) Brief facts of the case are that the marriage of petitioner and respondent No. 2 was solemnized on 06.03.2005, according to Sikh rites.

(3.) There is no issue from this marriage. Due to harassment and demand of dowry by the petitioner and his family members, the above said F.I.R was registered against the petitioner.