KULWINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE present petition under Section 482 of the Code of Criminal Procedure has been filed by Kulwinder Singh father-in-law, Baljit Kaur mother-in-law, Bikaramjit Singh brother of husband, Inderjeet Singh husband and Manjit Singh uncle of the husband for quashing of FIR No. 142 dated 23.10.2007, Annexure P-1 registered at Police Station Lambra, District Jalandhar under Sections 323, 406, 498-A, 506, 148, 149 IPC and under Section 31 of the Protection of Woken from Domestic Violence Act, 2005.

(2.) AGGRIEVED wife has been impleaded as respondent No. 2. Petitioners have sought quashing of FIR on basis of compromise. Agreement/compromise has been attached as Annexure P4. Amarjit Kaur is present in Court. Dr. Naresh Kaushik, Advocate is appearing for her. She has been identified by him. Reply has also been filed by way of affidavit of respondent Amarjit Kaur. It has been stated therein that FIR was registered due to differences between the parties. Amarjit Kaur was married with Inderjeet Singh on 10.3.2007. Now on the intervention of the respectables, a compromise has been arrived at. A joint petition for mutual divorce under Section 13-B of the Hindu Marriage Act has been filed and case is fixed for 4.6.2009. It has been further stated that Amarjit Kaur has received a sum of Rs. 6 lacs in cash from family of Inderjeet Singh. She has stated in Court that FIR be quashed so that parties to the marriage can gracefully part.