BIMAL PARKASH JAIN Vs. STATE OF PUNJAB

JUDGEMENT

(1.) RESPONDENT No. 2 Smt. Sangeeta Jain and her husband, Nirmal Parkash Jain, who is petitioner No. 3 in this petition, are present in the Court. Respondent No. 2 Smt. Sangeeta Jain has stated that the matter in this case has since been settled with her husband to the extent that in case the husband wants a divorce and annulment of the marriage, she has no objection to the same and so far as the children of the couple are concerned, their matter regarding the maintenance is beyond the scope of the settlement inter se the husband and the wife. In view of the fact that the parties have settled their dispute in the manner stated above, this petition, filed for quashing of the impugned FIR No. 123 dated 26.6.1998, under Sections 406, 498 -A IPC Police Station City Hoshiarpur, copy Annexure P -l, and consequential proceedings based thereon, is allowed and the same are quashed quo the petitioners. Orders accordingly.