LAWS(P&H)-2013-2-90

AMANPREET SINGH Vs. STATE OF PUNJAB

Decided On February 22, 2013
AMANPREET SINGH Appellant
V/S
STATE OF PUNJAB Respondents

JUDGEMENT

(1.) THE present petition has been filed under Section 482 of the Code of Criminal Procedure for quashing of FIR No.162 dated 9.8.2012 (Annexure P-1) under Sections 498-A and 406 of Indian Penal Code, registered at Police Station City Gurdaspur, and all other consequential proceedings arising therefrom on the basis of compromise, Annexure P-2, having been entered 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 petitioners 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. Further contended that petitioner No.1 and respondent No.3 have started living together. Respondents No.2 and 3 also appeared in person with their counsel and filed reply by way of their affidavits admitting the factum of compromise. It has also been stated by respondent No.3 that the dispute has since been settled and she is residing with petitioner No.1 and she is having no objection if the FIR and consequential proceedings are quashed.