RAJESH SHARMA 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. 230 dated 12.11.2007, under Section 451, 354 of the Indian Penal Code ('IPC' for short), registered at Police Station 'B' Division, Amritsar and all the consequential proceedings arising therefrom in view of the compromise arrived at between the parties.

(2.) Learned counsel for the petitioner has submitted that parties had amicably settled their dispute. Brother of the petitioner Aman Sharma and respondent No.2 had got a decree of divorce on the basis of mutual consent. Parties had moved a joint petition seeking divorce on the basis of mutual consent wherein respondent No. 2 had stated that she would not pursue the FIR in question in view of compromise effected between them. Decree of divorce was passed in favour of Aman Sharma and respondent No. 2 on 20.12.2008 in view of compromise effected between the parties.

(3.) Learned State counsel, on the other hand, has opposed the petition.