MANOJ PANDHI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE present petition has been filed under Section 482 of the Code of Criminal Procedure for quashing of FIR No.412 dated 09.09.2009 under Sections 406 and 498-A of Indian Penal Code, registered at Police Station Kotwali, District Patiala, Annexure P/1, and all other consequential proceedings arising therefrom on the basis of compromise, having been entered into between the parties. I have heard learned counsel for the parties and have gone through the record.

(2.) IT has been stated by learned counsel for the parties that dispute between the parties was matrimonial in nature and the same has since been settled due to intervention of respectable persons and relatives from both the sides. It is also contended that pursuant to the compromise, a petition for divorce by mutual consent has also been filed by the parties and the same has also been allowed and decree of divorce has been passed. Respondent No.2 � complainant also appeared in person with her counsel and filed reply by way of affidavit admitting the factum of compromise and stating that she is having no objection if the FIR and consequential proceedings are quashed.

(3.) SINCE the parties have amicably settled the matter and compromise has been effected between them due to intervention of the respectable persons and relatives from both the sides, the present petition is allowed and the impugned FIR No. 412 dated 09.09.2009 under Sections 406 and 498-A of Indian Penal Code, registered at Police Station Kotwali, District Patiala, Annexure P/1 alongwith all consequential proceedings qua petitioners Manoj Pandhi, Mukesh Pandhi, Shivani Mohindru and Ashutosh Mohindru is, hereby, quashed.