HARDEEP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS petition has been filed under Section 482 of the Code of Criminal Procedure for quashing of FIR No. 296 dated 12.11.2013 registered under Sections 406/498A Indian Penal Code (for short 'IPC') at Police Station Sultanwind District Amritsar and all other consequential proceedings arising therefrom on the basis of an amicable settlement arrived at between the parties.

(2.) LEARNED counsel for the petitioners seeks permission to withdraw this petition qua Parminder Kaur as she has wrongly been impleaded as a petitioner. She is not arrayed as an accused in FIR No. 296 dated 12.11.2013 registered under Sections 406/498A IPC at Police Station Sultanwind District Amritsar. This fact is affirmed by learned counsel for the State, on instructions from Head Constable Joginder Singh.

(3.) THE above said FIR has been registered on the statement of Taranpreet Kaur - respondent No. 2 alleging commission of offences under Sections 406/498A IPC.