BALDEV SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PETITIONERS have filed this petition under Section 482 of the Code of Criminal Procedure, 1973 for quashing of the FIR No. 34 dated 7.4.2010, under Section 420, 498 -A, 120 -B of the Indian Penal Code ('IPC' for short), registered at Police Station Sadar Kotakpura and all the subsequent proceedings arising therefrom.

(2.) LEARNED counsel for the petitioners has submitted that now parties have amicably settled their matrimonial dispute. Petitioners have paid Rs. 6,00,000 to respondent No. 2 by way of settlement of her claims. Learned counsel for respondent No. 2 has admitted the factum of compromise effected between the parties. He has placed on record original affidavit sworn by respondent No. 2 (Annexure P -3) on record and a photocopy of the draft handed over by the petitioners to respondent No. 2 in the sum of Rs. 6,00,000. Learned counsel for respondent No. 2 has further submitted that in view of compromise effected between the parties, respondent No. 2 has no objection if the FIR in question is ordered to be quashed.

(3.) HON 'ble the Apex Court in the case of Gian Singh vs. State of Punjab and another 2012 (4) RCR (Crl.) 543, has held as under: -