RAVINDER KUMAR Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) This petition has been filed under Section 482 of the Code of Criminal Procedure seeking quashing of FIR No.181 dated 03.12.2014 registered under Sections 406, 498-A of Indian Penal Code at Police Station City Hoshiarpur (Annexure P/1) and all subsequent proceedings arising therefrom in view of the compromise (Annexure P/2).

(2.) The FIR has been registered on the statement of complainantSucheta on the allegations that after her marriage, the accused-petitioner started harassing her for the demand of dowry.

(3.) During the pendency of CRM-M-28153 of 2017 before this High Court, the matter was referred to the Mediation and Conciliation Centre of this Court, where the Settlement Agreement dated 22.11.2017 (Annexure P-2) came to be entered between the parties, resolving all the disputes pending between themselves.