VISHAL SEHGAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer in this petition is for quashing of FIR No.137 dated 16.08.2014, under Sections 498A/307 IPC, registered at police station E Division Amritsar City, District Amritsar and all other consequential proceedings arising therefrom on the basis of compromise having been entered into between the parties.

(2.) The abovesaid FIR has been lodged on the basis of statement of Nancy i.e., respondent No.2 alleging the commission of offences punishable under Sections 498A/307 IPC.

(3.) Due to the intervention of respectables, elders and friends, a compromise is stated to have been arrived at between the parties on 10.10.2014.