ARUN VERMA Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) The contour of the facts and material, culminating in the commencement, relevant for disposal of the instant petition and emanating from the record, is that, initially in the wake of complaint of complainant Neelam Saxena daughter of Subhash Chander-respondent No.2 (for brevity "the complainant"), a criminal case was registered against petitioner-accused Arun Verma son of Ashok Kumar Verma (husband), vide FIR No.246 dated 12.08.2014 (Annexure P-1), on accusation of having committed the offences punishable under Sections 406 and 498-A IPC, by the police of Police Station City Sangrur.

(2.) During the course of investigation of the case, good sense prevailed and the parties have amicably settled their matrimonial disputes, by means of compromise deed dated 08.10.2014 (Annexure P-2).

(3.) Having compromised the matter, the petitioner has preferred the present petition, to quash the impugned FIR (Annexure P-1) and all other subsequent proceedings arising therefrom, invoking the provisions of Section 482 Cr.PC, inter-alia, pleading that now with the intervention of the respectables and elders of the family, they have amicably settled their matrimonial disputes, by virtue of pointed compromise deed (Annexure P-2). They have decided to settle all their disputes. They have also complied with the terms and conditions of the indicated compromise. They want to live in peace and harmony in future in the society. The complainant has no objection, if the criminal case registered against the petitioner, by way of impugned FIR is quashed. On the strength of aforesaid grounds, the petitioner-accused sought to quash the impugned FIR (Annexure P-1) and all other subsequent proceedings arising therefrom, in the manner described hereinabove.