KULWANT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is a petition under Section 482 Cr.P.C. for quashing of the FIR No. 257 dated 29.11.2008 under Sections 498-A, 406 IPC at Police Station Bholath, District Kapurthala.

(2.) The Full Bench of this Court in the case of Kulwinder Singh and others vs. State of Punjab and another, 2007 3 RCR(Cri) 1052 has specifically held that power under Section 482 of the Cr.P.C. may be used to enhance such a compromise which, in turn, enhances the social amity and reduces friction specially in disputes arising out of a matrimonial conflict.

(3.) The proceedings in the present case arise out of a matrimonial dispute. The compromise has been duly effected. The said comprise is arrived at between the parties out of their own free will. The complainant has got her statement recorded separately. Accordingly, the present petition is allowed and FIR No. 257 dated 29.11.2008 under Sections 498-A, 406 IPC at Police Station Bholath, District Kapurthala is quashed.