RAJ KUMAR Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) This petition has been filed by petitioner Raj Kumar under Section 482 Cr.P.C. for quashing of FIR No.10 dated 10.4.2013 (Annexure-P.1) registered on the complaint of Rekha-complainant (respondent No.2) for the offences under Sections 406 and 498-A IPC at Police Station Women Cell, District Amritsar and all other consequential proceedings arising therefrom on the basis of compromise dated 11.11.2013 (Annexure-P.2).

(2.) The parties are present in the Court. Rekha-complainant stated that a compromise dated 11.11.2013 (Annexure-P.2) has already been effected between the parties and she has no objection, if the FIR and further proceedings are quashed. She also stated in the Court that she is residing with petitioner Raj Kumar in the matrimonial house. Raj Kumarpetitioner is also present in the Court.

(3.) The marriage of complainant-respondent No.2 Rekha was solemnized with Raj Kumar on 5.11.2008 and out of the said wedlock one daughter, namely, Angle was born. Due to temperament differences, matrimonial dispute arose between the parties and FIR No.10 dated 10.4.2013 was got registered by complainant-respondent No.2 for the offences under Sections 406 and 498-A IPC. Now due to the efforts of Mediation Centre, Amritsar, the parties have entered into a compromise dated 11.11.2013 (Annexure-P.2) and the husband and wife have mutually decided to live together in the matrimonial house.