MANMIT SINGH Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) Fir No. 162 dated 8.12.2009 under Sections 406 and 498-A IPC was registered at Police Station A-Division, District Amritsar on the basis of complaint made by respondent No.2. Three persons were named in the FIR but during the investigation two persons i.e. parents of petitioner were found innocent and they were kept in column No.2. Challan was presented only against present petitioner, who is husband of complainantrespondent No.2. Now, the present petition has been filed for quashing of aforesaid FIR on the basis of compromise (Annexure P-2) arrived at between the parties during pendency of the proceedings.

(2.) Vide order dated 3.5.2013 passed by this Court, parties were directed to appear before the Illaqa Magistrate for recording of their statements with regard to compromise. In pursuance of order dated 3.5.2013, parties appeared before the Illaqa Magistrate and their statements were recorded. A report in this regard has been sent, which is on record. Complainant-respondent No.2 has specifically stated that compromise has been effected and she has no objection in quashing of the aforesaid FIR. A copy of the compromise has also been placed on record, wherein, terms and conditions have been mentioned and the same has been duly signed by both the parties.

(3.) The dispute between the parties is of matrimonial nature and complainant-respondent No.2 has no objection in quashing of the FIR and the compromise has been effected to maintain peace and harmony.