- (1.) Affidavit of Dr. Rajinder Kaur, respondent No.2, handed over in the Court is taken on record.
(2.) Present petition is filed by the husband, father-in-law, motherin- law as well as petitioners No.4 and 5, who are said to be mediators for settling the marriage between petitioner No.1 and respondent No.2, for quashing FIR No.41 dated 4.3.2011 under Sections 498-A/406/354/120- B IPC, Police Station City Ferozepur.
(3.) Respondent No.2, duly identified by Mr. Narinder Lucky, learned counsel for respondent No.2, who is personally present in the Court, states that she is now residing with petitioner No.1 peacefully and there is no dispute between her and petitioner No.1. She further states that matter has been amicably settled by the efforts of the Mediation and Conciliation Centre.;