VIJAYWANT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) By way of this petition under Section 482 of the Code of Criminal Procedure, 1973 (for brevity, 'the Code'), petitioners, the accused in FIR No. 182 dated 02.08.2008 (Annexure P-1) recorded, under Sections 406 and 498-A of the Indian Penal Code, 1860 (for short, 'IPC'), at Police Station, Salem Tabri, District Ludhiana seek quashing of the aforesaid FIR by stating that the matter has been amicably settled between them and complainant/respondent No. 2 vide settlement/agreement dated 16.04.2012 (Annexure P-3).

(2.) FIR (Annexure P-1) was recorded on the statement of Amritpal Kaur, respondent No. 2, levelling allegations of demand of dowry and cruelty against the petitioners.

(3.) As per settlement/agreement dated 16.04.2012 (Annexure P-3) both the parties have decided to resolve their dispute. Both the parties have agreed to live separately as they have been granted a decree of divorce by the Court of learned Additional District Judge, Ludhiana.