PARVINDER SINGH Vs. UT CHANDIGARH

JUDGEMENT

(1.) The instant petition under Sec. 482 of Cr.P.C. has been filed by the petitioner seeking quashing of FIR No.314 dtd. 5/6/2013 registered under Ss. 406 and 498-A of IPC at Police Station South Sector 34, District Chandigarh as filed by respondent No.2-complainant and the proceedings having emanated therefrom.

(2.) At the outset, it would be relevant to mention that the petiitoner had also challenged the order dtd. 30/10/2017 whereby he had been declared a proclaimed person in the aforementioned FIR. However, vide order dtd. 5/9/2023, the abovesaid order as declaring him as proclaimed person was set aside.

(3.) Brief facts relevant for the purpose of disposal of the present petition are that the aforementioned FIR had been registered against the petitioner by respondent No.2 who is his wife making allegation of her being subjected to cruelty on account of demand of dowry and about criminal misappropriation of istridhan belonging to her. The petitioner who is appearing through his Special Power of Attorney has filed this petition seeking quashing of the aforementioned FIR on the basis of a compromise dtd. 30/4/2022 (Annexure P-2). As per the terms of the compromise, the parties had decided to part ways by filing a petition under Sec. 13-B of the Hindu Marriage Act and subject to payment of an amount of Rs.8.00 lacs by the petitioner to respondent No.2 by the time of recording their statements in second motion and it was also agreed that the respondent No.2 will withdraw all the litigation against the petitioner and the petitioner shall also do so.