KAMAL MOHAN KAURA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) DR . Preeti was married to Kamal Mohan Kaura according to Hindu rites on December 7, 1989, and due to exchange of hot words between her and her husband she had left the matrimonial home on May 13, 1999 and a case was registered by her.

(2.) ON the statement of Dr. Preeti, FIR No. 127 dated 20.5.1999 under sections 406498-A/120-B IPC was registered against Kamal Mohan Kaura, her husband and other relations including mother, sister of Kamal Mohan Kaura. The petitioners have, therefore, filed the petition under section 482 Cr.P.C. for quashing of the FIR.

(3.) DR . Preeti has stated that with the intervention of relatives and respectables, she has compromised with the petitioners and since her in-laws have offered her rehabilitation with respect, so she does not want to pursue this case against the petitioners. The compromise deed is Annexure P-2. She has further stated that she and her husband are living together since July 11, 1999.