TEJINDER WALIA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE present petition has been filed under Section 482 Cr. P.C. seeking quashing of case FIR No. 52 dated 14.4.2006 registered at Police Station City, Gurdaspur under Sections 406, 498-A, 506 IPC along with all subsequent proceedings. Quashing has been sought on basis of compromise arrived between the parties.

(2.) COUNSEL for the petitioners has submitted that in the present case, due to matrimonial dispute, FIR Annexure P-1 was lodged against Tejinder Walia husband, Balbir Kaur Walia mother-in-law, Harpal Walia brother of the husband, Ashma Walia sister-in-law (Bhabhi) of the husband, Gurdial Singh Walia father-in-law, Charanjit Kaur sister of the husband, Suman Mariah husband's sister's husband and Inderjit Kaur husband's sister.

(3.) ON the last date of hearing, it was directed that Investigating Officer should verify the factum of compromise. Mr. Mehardeep Singh, learned State counsel on instructions from SI Surinder Pal Singh, Police Station City Gurdaspur submit that statement of respondent No. 2 has been recorded and she has admitted the compromise between the parties and according to the Investigating Officer, the complainant has no objection in case FIR is quashed.