ANIL SHARMA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PRESENT petition has been filed under Section 482 Cr.P.C. seeking quashing of the FIR No. 1 dated 01.01.2009 registered at Police Station Sadar, Roopnagar under Sections 406, 498-A, 34 IPC.

(2.) IN the present case, a transfer application was preferred by respondent No. 2 estranged wife, Jyoti, bearing Transfer Application No. 423 of 2008 for transfer of petition under Section 9 of Hindu Marriage Act. The Transfer Application was listed before a coordinate Bench. During the pendency of the petition, a compromise was arrived at between the parties. The compromise was noticed in order dated 29th January, 2009 (Annexure P-2) passed in Transfer Application No. 423 of 2008. A joint statement of parties was also recorded in the Transfer Application, which also forms part of Annexure P-2. On March 10, 2009, this Court had passed the following order : "Two bank drafts in total amounting to Rs. 2,50,000/- have been handed over by counsel for the petitioners to counsel for respondent No. 2. Photocopy of the bank drafts is taken on record. Thus, a sum of Rs. 2,50,000/- has been paid by way of bank drafts to the respondent-wife in terms of the statement made by her before a Co-ordinate Bench, Annexure P-2. Counsel for the petitioners submit that second instalment as agreed, will be paid on or before 30.3.2009. The dispute remains regarding return of dowry articles. The articles mentioned in the list may not have value more than Rs. 50,000/-. Therefore, Rs. 50,000/- be also given towards value of the articles. Thus, a sum of Rs. 3 lacs be paid on or before 30.3.2009. As agreed, parties shall appear before the District Judge, Ropar on 23.3.2009 for presentation of petition under Section 13-B of the Hindu Marriage Act. Case to come up for hearing on 15.4.2009."

(3.) JYOTI respondent No. 2 estranged wife is present in Court. She has been identified by her counsel Mr. B.S. Mittal and by Kuldeep Singh HC, who has come present to assist Counsel for the State.