KULDIP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer in this petition filed under Section 482 Cr.P.C. is for quashing of FIR No.83 dated 01.11.2018 under Sections 498-A , 406 IPC, registered at Police Station Sekhwan, Police District Batala, District Gurdaspur, Punjab (Annexure P-1) and all the consequential proceedings arising therefrom on the basis of the compromise dated 15.03.2019 (Annexure P-2) arrived at between the parties before the Mediation Centre. This Court vide order dated 10.04.2019 had directed the parties to appear before the Illaqa Magistrate/trial Court to get their statements recorded and the learned Magistrate was directed to send its report qua the genuineness of the compromise.

(2.) Pursuant to the aforesaid order, parties have appeared before learned Judicial Magistrate 1st Class, Batala and got their statements recorded. On the basis of the statements so recorded, learned Magistrate has submitted report dated 31.05.2019 to the effect that the compromise effected between the parties is genuine, which is not the result of any pressure or coercion. A copy of the settlement/agreement dated 15.03.2019 so arrived at between the parties has also been received, which is signed by respondent No.2-Jai Preet Kaur.

(3.) As per compromise, the parties shall dissolve their matrimonial bond by obtaining a decree of divorce by mutual consent under Section 13-B of the Hindu Marriage Act and the petition would be filed before the Matrimonial Court on 19.03.2019.