AMARJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) BY way of this petition under Section 482 of the Criminal Procedure Code, 1973 (for brevity, the Code), petitioners, the accused, in FIR No. 41 dated 17.7.2010 under Sections 406, 498 -A of the Indian Penal Code (for short, ''IPC") recorded at Police Station Jodhan, District Ludhiana Rural, seek quashing of the FIR by stating that compromise has been affected between respondent No. 2 and petitioner No. 1 according to which, petitioner No. 1 will return her Rs. 2 -1/2 lacs and motorcycle and consequently, respondent No. 2 will withdraw civil and criminal litigations, which she has filed against petitioner No. 1 and his family members, viz. petitioners No. 2 to 5. FIR was lodged by respondent No. 2 against the petitioners alleging demand of dowry and giving her cruel treatment by them for and in connection with demand of dowry.

(2.) NOW , by way of the compromise, respondent No. 2 has settled the matter with the petitioners and has decided not to pursue the criminal proceedings as is evident from her statement made before the learned Additional District Judge, Ludhiana, in proceedings under Section 13 of the Hindu Marriage Act, 1955, which is annexed as Annexure P2 with this petition.

(3.) THE Complainant, through her counsel, and the learned State counsel have no objection if the FIR and proceedings arising therefrom, are quashed.