MRIGANK AGGARWAL Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) The crux 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 Hari Om Parkash Goyal son of Lal Chand (respondent No.3), father of Shaweta Goyal (victim-respondent No.2) (for brevity "the complainant"), a criminal case was registered against petitioner-accused Mrigank Aggarwal son of Sunil Aggarwal, vide FIR No.114 dated 25.07.2014 (Annexure P-1), on accusation of having committed the offences punishable under Sections 406 and 498-A IPC, by the police of Police Station Women Cell, Patiala.

(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 05.09.2014 (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 due to some temperamental differences and incompatibility, the victim could not live in her matrimonial home. Now, with the intervention of the mediator, both the parties have amicably settled their matrimonial disputes, by virtue of pointed compromise deed (Annexure P-2) and decided to dissolve their marriage, by a decree of divorce. In pursuance of the compromise, they have already filed a joint petition (Annexure P-3), for dissolution of their marriage, under Section 13-B of The Hindu Marriage Act. They have redressed their grievances. They want to live in peace and harmony in future in the society. The complainant and her daughter have no objection, if the criminal case registered against the petitioner, by way of impugned FIR is quashed. On the strength of aforesaid grounds, the petitioneraccused sought to quash the impugned FIR (Annexure P-1) and all other subsequent proceedings arising therefrom, in the manner described hereinabove.