LAWS(P&H)-2006-3-251

GURINDER SINGH DHILLON Vs. STATE OF PUNJAB

Decided On March 17, 2006
GURINDER SINGH DHILLON Appellant
V/S
STATE OF PUNJAB Respondents

JUDGEMENT

(1.) NOTICE of motion. On the asking of the Court, Mr G.S. Bhandari, Deputy Advocate General, Punjab, accepts notice. This petition has been filed for quashing on the basis of compromise. FIR dated 24.9.2003, Annexure P-1, has been lodged by respondent No.2 alleging that she was married to the petitioner on 11.10.1999, but was separated on account of harassment for dowry. A girl child was born on 17.11.2000. It is stated in this petition that the matter has been, subsequently, settled and respondent No.2 does not wish to proceed with the criminal case.

(2.) THE parties have applied for divorce by mutual consent, wherein statement of respondent No.2 has been recorded, which is Annexure P-4. It is stated that since respondent No.2 does not wish to proceed with the criminal case having settled the matter, it will be in the interest of justice that proceedings in the criminal case are quashed. Accordingly, proceedings in FIR No.272 dated 24.9.2003, under sections 406/420/498-A/376/120-B IPC, Police Station Civil Lines, Patiala, are quashed. If respondent No.2 disputes the above averments, she will be at liberty to have the matter revived. THE petition is disposed of.