GAURAV SONI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PRAYER in this petition is for quashing of FIR No.27 dated 31.01.2013, under Sections 406/498A/120B IPC, registered at police station Chherratta Amritsar and all other consequential proceedings arising therefrom on the basis of compromise dated 08.05.2014, Annexure P2, having been entered into between the parties.

(2.) THE abovesaid FIR was registered on an application moved by respondent No.2 -Ruchika Soni alleging the commission of offences punishable under Sections 406/498A/120B IPC.

(3.) DUE to the intervention of respectables, elders and friends, a compromise is stated to have been arrived at between the parties on 08.05.2014, Annexure P2. The parties wish to live in peace and harmony and put an end to the acrimony between them.