TEG SINGH SANDHU Vs. STATE OF PUNJAB

JUDGEMENT

(1.) VIDE this judgement, above mentioned two petitions would be disposed of as petitioner(s) have sought quashing of the FIR No.246 dated 15.11.2010 (Annexure P-1) under Sections 420, 406, 498-A, 109 and 120-B, of the Indian Penal Code (in short 'IPC') registered at Police Station Civil Lines, Patiala on the basis of compromise effected between the parties.

(2.) LEARNED counsel for the petitioners as well as respondent No.2 have submitted that now with the intervention of relatives and friends, parties have settled their matrimonial dispute. Petitioner Manpreet Singh and respondent No.2 have got a decree of divorce on the basis of mutual consent vide judgement/decree dated 22.04.2013. Respondent No.2 is present in person and has admitted the factum of compromise and has stated that she has no objection if the FIR in question is ordered to be quashed. Photocopy of the judgement/decree dated 22.04.2013 has been placed on record.

(3.) SINCE the parties have arrived at a compromise and have decided to live in peace, no useful purpose would be served in allowing the criminal proceedings to continue. In these circumstances, these petitions are allowed. FIR No.246 dated 15.112010 (Annexure P-1) under Sections 420, 406, 498-A, 109 and 120-B, IPC registered at Police Station Civil Lines, Patiala and all the subsequent proceedings arising therefrom are quashed.