MOHIT Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) PETITIONER has filed this petition under Section 482 of the Code of Criminal Procedure, 1973 for quashing of the FIR No. 114 dated 10.8.2010, under Section 498 -A of the Indian Penal Code ('IPC' for short), registered at Police Station City Rupnagar, District Rupnagar (Annexure P -1) and all the consequential proceedings arising therefrom in view of compromise arrived at between the parties. Learned counsel for the petitioners has submitted that now with the intervention of relatives and friends, parties have arrived at a compromise.

(2.) RESPONDENT No. 2 is present in person along with her counsel and has admitted the factum of compromise between the parties and the contents of her affidavit Annexure P -3 and has stated that she has no objection if the FIR in question is ordered to be quashed.

(3.) HON 'ble the Apex Court in the case of Nikhil Merchant vs. Central Bureau of Investigation and another : JT 2008 (9) SC 192 in para Nos. 23 and 24 has held as under: