KULWINDER KUMAR Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) Petitioner has filed this petition under Section 482 of the Code of Criminal Procedure for quashing FIR No. 186 dated 18.9.2009, under Sections 498-A/406 of the Indian Penal Code ('IPC' for short), registered at Police Station Adampur,District Jalandhar (Annexure P-1) and all subsequent proceedings arising therefrom on the basis of compromise .

(2.) Learned counsel for the petitioner has submitted that now with the intervention of relatives and friends, parties have amicably settled their dispute.

(3.) Respondents No.2 is present in person along with her counsel and has admitted the factum of compromise between the parties. She has stated that she has no objection if the FIR in question is ordered to be quashed. In this regard, respondent No.2 has placed her affidavit on record.