PARAMDEEP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS petition has been filed by the petitioners, namely, Paramdeep Singh, Dr. Gurcharan Singh and Gurpremjit Singh under Section 482 Cr.P.C for quashing of FIR No.114 dated 11.03.2010 under Sections 406 and 498 -A IPC registered at Police Station Civil Lines, Amritsar City along with all consequential proceedings arising therefrom, on the basis of compromise.

(2.) BRIEFLY , the facts of the case are that the complainantrespondent No.2 -Harleen Narang got married to petitioner No.1 - Paramdeep Singh on 15.10.2006. Thereafter, their relations became strained and some dispute arose between them. Certain cases were filed by both the sides as has been relected in para No.5 of the petition. Petitioner no.2 is father -in -law and petitioner No.3 is brother -in -law of the complainant. Both husband and brother -in -law of the complainant are residing abroad. On arriving at a compromise between the parties, this petition has been filed by the petitioners for quashing of FIR, in question, on the basis of compromise.

(3.) WHILE issuing notice of motion on 29.11.2014, a direction was issued to the parties to appear before the trial Court for recording of their statements with regard to compromise and the trial Court was directed to send its report after recording the statements of the parties with regard to compromise