DALBIR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE present petition under Section 482, Cr.P.C., has been filed by the petitioner, Dalbir Singh, son of Karam Chand, resident of Shiv Colony, Phase -II, Near Railway Crossing, Pathankot Road, Sujanpur, Tehsil and District Pathankot, for quashing of FIR No. 47, dated 17.4.2007, under Section 498 -A, IPC, registered at Police Station, Sujanpur, District Gurdaspur (now District Pathankot), and all the consequential proceedings arising therefrom, on the basis of the compromise.

(2.) THE FIR in the present case was lodged by respondent No. 3, Pritam Singh Salaria, against the petitioner, Dalbir Singh, with regard to harassment of his daughter Nirmaljit Kaur (respondent No. 2).

(3.) IN response to the bailable warrants issued vide order dated 17.2.2014, respondent Nos. 2 and 3 have appeared with their counsel Mr. Balwinder Singh. Separate statements of Nirmaljit Kaur and Pritam Singh Salaria, on oath have been recorded today. Both of them have admitted the factum of the compromise and have no objection if the impugned FIR and all the consequential proceedings emanating therefrom are quashed. It has also been deposed by Nirmaljit Kaur that after grant of decree of divorce with Dalbir Singh, she has solemnized her marriage with one Jitender Mahajan. Learned counsel representing respondent Nos. 2 and 3 has also submitted that he has no objection if the impugned FIR and the consequential proceedings arising therefrom are quashed.