RITU 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. 147 dated 30.6.2011, under Section 380 of the Indian Penal Code ('IPC' for short), registered at Police Station A Division, Amritsar (Annexure P-1) and all the subsequent proceedings arising therefrom in view of the settlement before the Mediation Centre, Amritsar dated 22.9.2012 (Annexure P-2).

(2.) Learned counsel for the petitioners as well as counsel for respondent No. 2 have submitted that FIR in question was registered on account of some matrimonial dispute. All the disputes between the parties have now been amicably settled before Mediation Centre, Amritsar after it was referred by the Hon'ble Supreme Court of India.

(3.) Respondent No. 2 is present in person along with his counsel and has admitted the factum of compromise between the parties and has stated that he has no objection if the FIR in question is ordered to be quashed. He has tendered his affidavit on record in this regard.