VINOD BALA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS petition under Section 482 of the Code of Criminal Procedure has been filed for quashing of FIR No.86 dated 28.09.2012, under Sections 406, 498-A of the Indian Penal Code (for short 'the IPC'), registered at Police Station Women Cell, District Ludhiana, and all consequential proceedings arising therefrom, on the basis of compromise arrived at between the parties.

(2.) THE complainant, respondent No.2, Rajni Bala, duly identified by her learned counsel, is present in the Court. Affidavit of the complainant, has also been filed in the Court, which is taken on record. As per the affidavit, compromise has been effected between the petitioner and the respondent-complainant and an amount of Rs.2.00 lacs has been received by the complainant from the petitioner as compensation. It is further stated that the complainant does not have any objection in case the present petition is allowed.

(3.) THE petitioner is the sister-in-law of the complainant. She got married in October 1978 and is staying in her matrimonial home at Patiala. The matter stands compromised between the petitioner and the complainant. Therefore, this Court feels that no purpose would be served in keeping the proceedings alive.