HARPREET SINGH AND ORS. Vs. AMANDEEP KOUR

JUDGEMENT

(1.) Through the medium of instant petition, petitioners had sought quashing of proceedings including summoning order passed by the Court of 3rd Additional Munsiff, Ist Class, Jammu in complaint titled Amandeep Kour v. Supreet Singh Raina and ors. .

(2.) On 01.08.2017, petitioner No.5 has moved one miscellaneous application being MP No.01/2017 stating therein that there has taken place a compromise between husband and wife. It is stated that unfortunately, due to some misunderstanding between petitioner No.5 and the respondent, which had resulted in filing of application under Section 488 Cr.P.C. by respondent before Court below. Now the parties have compromised the issue and have reached an understanding wherein the marriage has been saved and parties are living happily as husband and wife for quite some time now and even at present. An order in proceedings under Section 488 Cr.P.C. was also passed by the Court below on 05.06.2017 wherein respondent has withdrawn the said proceedings, copy whereof is annexed as Annexure-A. It is further stated that since parties, i.e. petitioner No.5 and the respondent, are living as husband and wife together along with their kid, they have thus compromised everything and are happily residing. It is stated that Divorce Petition filed by respondent has also been compromised and order passed thereon is also annexed as Annexure-B with the application.

(3.) This Court vide order dated 28.08.2017, directed Registrar Judicial to record the statements of the parties and their counsel. Registrar Judicial has recorded the statements of the parties and that of learned counsel for the petitioners. The same are placed on record.