LAWS(P&H)-2013-4-600

GURDEEP SINGH Vs. STATE OF PUNJAB AND ANOTHER

Decided On April 05, 2013
GURDEEP SINGH Appellant
V/S
State of Punjab and Another Respondents

JUDGEMENT

(1.) By way of this petition filed under Section 482 of the Code of Criminal Procedure, 1973, petitioner has sought quashing of FIR No. 188 dated 2.6.2009 (Annexure P-1) registered at Police Station Tripri Town District Patiala under Section 498-A of the Indian Penal Code, 1860 ('IPC' for short), and all the subsequent proceedings arising therefrom in view of the compromise arrived at between the parties.

(2.) Vide order dated 21.1.2013, parties were directed to appear before the trial court and the trial Court was directed to record their statements and submit its report qua the genuineness of the compromise effected between the parties.

(3.) In pursuance to the said order, the trial Court, after recording the statements of the parties, has reported that the parties have compromised the matter and have got a decree of divorce on the basis of mutual consent.