KAMAL JOSHI Vs. STATE OF PUNJAB & ANR

JUDGEMENT

(1.) Prayer is under section 482 Cr.PC for quashing of FIR No.458 dated 07.11.2013 under Sections 406 & 498-A of Indian Penal Code registered with Police Station Zirakpur, SAS Nagar Mohali and the subsequent proceedings arising therefrom on the basis of compromise dated 09.04.2015 (P-2).

(2.) As per allegations in the FIR levelled by complainant Meenakshi Sharma it is stated that she was married to the petitioner on 29.06.2012 as per Hindu Rite and Ceremonies. Due to temperamental differences petitioner and the complainant were residing separately. When the same was not resolved respondent no.2-complainant lodged aforesaid FIR against the petitioner(husband) and her in-laws.

(3.) Upon notice of motion parties were given liberty to approach the learned Illaqa Magistrate by making appropriate application for getting their statements recorded in terms of the compromise and who shall submit its report regarding the genuineness of the compromise. Report (Mark-A) in the shape of letter dated 09.06.2015 of learned Judicial Magistrate Ist Class, Dera Bassi has been received wherein it is stated that the parties appeared before that court and suffered statements recorded separately in terms of the compromise thereby stated that the matter between the parties has been compromised and complainant has no objection if the aforesaid FIR and all consequential proceedings are quashed against the petitioners.