Kanwaljit Singh Ahluwalia, J. - (1.) THE present petition has been filed under Section 482 Code of Criminal Procedure seeking quashing of FIR No. 235 dated 8.7.2010, registered at Police Station Sector 5, Panchkula, under Sections 406, 498 -A, 506, 323 and 120 -B IPC on the basis of compromise (Annexure P2).
(2.) IT is a case of matrimonial dispute. The impugned FIR was lodged on the statement made by Respondent No. 3 Harpreet Kaur. It was stated therein that she was married with Petitioner No. 1 Gurjot Singh on 9.7.2007 at Sarabha Nagar, Ludhiana, according to Sikh Rites. He was employed as a Doctor with Employees' State Insurance Hospital. From the wedlock, a daughter named Harnoor Kaur was born. It was further stated in the FIR that Petitioner No. 1 Gurjot Singh and his parents have harassed and maltreated the complainant and have also inflicted cruelty upon her.
(3.) IT is canvassed before me that due to intervention of the respectable and relations, a compromise (Annexure P2) has been arrived at between the parties. Petitioner No. 1 Gurjot Singh has agreed to pay a sum ofRs.10,00,000 to his wife Harpreet Kaur, out of which a sum ofRs.3,00,000 shall be kept in the Fixed Deposit Receipt in the name of daughter Harnoor Kaur. The interest, which will accrue therefrom, shall be received by Respondent No. 3 Harpreet Kaur for future maintenance of the child and remaining amount ofRs.7,00,000 shall be towards full and final settlement qua the claims of past, present and future alimony of Respondent No. 3 Harpreet Kaur istri dhan and the expenses incurred on the marriage.;