CHARANJIT KAUR AND ANOTHER Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition has been filed by the petitioners under Section 482 of the Code of Criminal Procedure, 1973 for quashing of FIR No. 20 dated 24.1.2013 (Annexure P-1), registered at Police Station Kapurthala City, Tehsil and District Kapurthala under Sections 498-A, 506 of the Indian Penal Code, 1860 ('IPC' for short) and all the subsequent proceedings arising therefrom in view of the compromise arrived at between the parties.

(2.) Learned counsel for the petitioners has submitted that FIR in question was got registered by Amandeep Kaur-petitioner No.2 against petitioner No.1 and Sarabjit Singh. Sarabjit Singh has died. Parties have now amicably settled their matrimonial dispute.

(3.) Amandeep Kaur is present in person and has been identified by Assistant Sub Inspector Jasbir Singh, who has come to assist the learned State counsel. She has admitted the factum of compromise effected between the parties. She has further stated that she has no objection in case the FIR in question is ordered to be quashed. She has admitted her signatures on the compromise (Annexure P-2).