VEERAN RANI Vs. STATE OF PUNJA

JUDGEMENT

(1.) This is a petition under S. 482 of the Code of Criminal Procedure jointly moved by the wife, mother-in-law, father-in-law and husband for quashing of FIR No. 98 dated 11-7-2002, registered under Ss. 498-A/406/506 of Indian Penal Code, at Police Station City, Ferozepur. The quashing of the FIR has been sought on the ground that a compromise has been effected between petitioner No. 1 and petitioners No. 2 to 4.

(2.) It has been averred in the petition that petitioner No. 1-Veeran Rani is the complainant on whose application, the FIR in question was registered against petitioners No. 2 to 4. It has further been averred that the parties have amicably settled the matter and, therefore, the present petition is being filed jointly for quashing of the FIR. It has also been stated that petitioner No. 1 and petitioner No. 4 had jointly filed a petition under S. 13-B of the Hindu Marriage Act for dissolution of their marriage by mutual consent.

(3.) Counsel for the petitioner states that a decree for divorce by mutual consent has been passed by the learned Additional District Judge, Ferozepur on 12-11-2005. He has furnished a photo copy of the judgment dated 12-11-2005 and the same is taken on record. Counsel for the petitioner has placed reliance upon the judgment of the Apex Court In B. S. Joshi v. State of Haryana, 2003 (2) RCR (Criminal) 888 : (2003 Cri LJ 2028) and submits that though the FIR related to non-compoundable offences, yet in a matrimonial dispute, this Court having inherent power under S. 482 of the Code of Criminal Procedure can quash the FIR where the matrimonial dispute between the parties has been amicably settled.