HARNEK SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioners through instant petition under Sec. 482 Cr.P.C., on the basis of compromise, are seeking quashing of FIR No.216, dtd. 20/6/2020, under Ss. 406 and 498A of IPC, registered at Police Station PS Sadar Fazilka, District Fazilka, (Annexure P-1), and all other consequential proceedings arising therefrom.

(2.) Learned State counsel on instruction from Investigating Officer and learned counsel for respondent No.2 submitted that they have no objection if FIR and consequent proceedings in view of compromise are quashed.

(3.) Learned counsel for the parties are ad idem that marriage between petitioner and respondent No.2 stands dissolved.