INDERJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PRAYER in these petitions is for quashing of FIR No. 191, dated 02.12.2002, registered under Sections 406/498-A of the Indian Penal Code, at Police Station A Division, Amritsar, and all subsequent proceedings arising therefrom, on the basis of a compromise. It would be necessary to mention here that Crl. Misc. No. M-10795 of 2009 has been filed by the husband whereas Crl. Misc. No. 18940-M of 2004 has been filed by the husband's relatives.

(2.) MATRIMONIAL differences between Inderjit Singh and the complainant- respondent No. 2 led to the registration of the aforementioned FIR. During the pendency of the trial, Inderjit Singh and the complainant/respondent No. 2 settled their differences and agreed to sever their matrimonial relations. For this purpose, a petition praying for grant of a decree of divorce by mutual consent has been filed before the Additional District Judge, Amritsar. The Additional District Judge, Amritsar has recorded the statements of Inderjit Singh and the complainant on 16.02.2009, where they have deposed and prayed that as they cannot live as husband and wife, their rnarriage be dissolved by grant of a decree of divorce by mutual consent. It nas also been agreed that petitioner No. 1 would pay Rs. 8,25,000/- to the complainant. A sum of Rs. 3,25,000/- has been received by the complainant and it has been agreed that the balance amount would be paid at the time of grant of the decree of divorce.

(3.) COUNSEL for the State of Punjab states that in view of the settlement between the parties, the State would not stand in the way of the settlement and would not oppose the quashing of the FIR and subsequent proceedings emanating therefrom.