KRANTI SINGH Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) The present petition has been filed under Section 482 Cr.P.C by the petitioner, namely, Kranti Singh for quashing of FIR No.5 dated 07.01.2014 registered under Sections 498-A/406 IPC at Police Station A-Division, Amritsar City, District Amritsar along with all consequential proceedings arising therefrom on the basis of compromise.

(2.) The FIR, in question, was registered on the basis of statement made by complainant-respondent No.2. However, during pendency of the proceedings, a compromise was arrived at between the parties, which was reduced into writing. As per terms and conditions of the compromise, a divorce petition under Section 13-B of the Hindu Marriage Act will be filed and the minor daughter will remain with respondent No.2.

(3.) Learned counsel for the petitioner submits that the dispute between the parties has been settled and the complainant-respondent No.2 has no objection in quashing of FIR and other proceedings arising therefrom. Both the parties have undertaken to abide by all terms and conditions to be imposed in the written statement. Complainant-respondent No.2 has stated in her statement made before Judicial Magistrate Ist Class, Amritsar that she has no objection in quashing of the FIR and other proceedings arising therefrom.