KULDEEP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE contour 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 Paramjit Kaur daughter of Surjit Singh -respondent No.2 (for brevity "the complainant"), a criminal case was registered against her husband petitioners -accused Kuldeep Singh and his father Harpal Singh, vide FIR No.56 dated 27.09.2013 (Annexure P -1), on accusation of having committed the offences punishable under Sections 498 -A and 406 IPC, by the police of Police Station Women Cell, Bathinda.

(2.) DURING the course of investigation of the criminal case, good sense prevailed and the parties have amicably settled their matrimonial disputes, by means of compromise deed dated 06.01.2014 (Annexure P -2) and affidavit of complainant dated 06.01.2014 (Annexure P -3).

(3.) HAVING compromised the matter, the petitioners -accused have 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 now with the intervention of the respectables and well wishers, the parties have settled their matrimonial disputes, by virtue of pointed compromise deed (Annexure P -2). The complainant has reiterated the factum of compromise in her affidavit (Annexure P -3). They have redressed their grievances.