NITIN VOHRA Vs. STATE OF PUNJAB AND ANR

JUDGEMENT

(1.) The epitome of the facts & material, culminating in the commencement, relevant for the limited purpose of deciding the core controversy, involved in the instant petition and emanating from the record, is that initially, in the wake of complaint of complainant Nishna Mani Garg d/o Surinder Kumar Garg, respondent No.2 (for brevity "the complainant"), a criminal case was registered against her husband petitioner-accused Nitin Vohra s/o Ramesh Vohra, vide FIR No.97 dated 4.10.2013 (Annexure P1), on accusation of having committed an offence punishable u/s 498-A IPC, by the police of Police Station Women Cell, Patiala.

(2.) During the course of investigation of the criminal case, good sense prevailed and the parties have amicably settled their matrimonial disputes, by virtue of compromise deed dated 28.1.2014 (Annexure P-2) and statement of the complainant (Annexure P3) recorded in the divorce petition by the Matrimonial Court.

(3.) Having compromised the matter, the petitioner-accused 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 relatives and respectables of the society, the parties have amicably settled their disputes, vide indicated compromise deed (Annexure P2) and statement of the complainant (Annexure P3). They have decided to put an end to their litigation. The petitioner and complainant have already filed the joint petition for dissolution of their marriage by way a decree of divorce by mutual consent u/s 13-B of The Hindu Marriage Act, 1955 (hereinafter to be referred as "the Act"). They have redressed their grievances and have no grudge against each other. The complainant has no objection if the criminal case registered against the petitioner, by means of impugned FIR is quashed. On the strength of aforesaid grounds, he sought to quash the impugned FIR (Annexure P-1) and all other consequent proceedings arising thereto in the manner described here-in-above.