RAJWINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition has been filed by the brother-in-law and mother-in-law of respondent No. 3 for quashing of FIR No. 18 dated 26.03.2012 under Sections 406, 498A IPC registered at Police Station Women Cell, Jalandhar city all other consequential proceedings arising therefrom on the basis of a compromise arrived at between the parties.

(2.) The above said FIR was registered at the instance of respondent No. 2 due to matrimonial discord between his daughter-respondent No. 3 and her husband-Kamaldeep Singh. With the intervention of respectables and relatives, a compromise has been arrived at between the parties, the terms of which were reduced into writing on 22.12.2015 (Annexure P2). The present petition has been filed on the basis of this compromise.

(3.) It is submitted that husband of respondent No. 3 i.e. Kamaldeep Singh is a proclaimed offender. He is unable to come from Australia though the compromise has been effected with him as well. Kamaldeep Singh, it is noted, is not a party to this petition.