Nirmaljit Kaur, J. - (1.) THE present petition has been filed under Section 482 Code of Criminal Procedure for quashing of FIR No. 31 dated 13.2.2009 under Sections 498 -A/406/120 -B IPC Police Station Sadar Kapurthala, District Kapurthala and subsequent proceedings arising there from on the basis of compromise entered into between the parties.
(2.) THE FIR in question was got registered by Respondent No. 2. However, due to the intervention of the respectable of the family, the matter has been compromised. An affidavit (Annexure P -2) has already been placed on record to this effect. The parties are present in the Court along with their respective counsel. Learned Counsel for Respondent No. 2 has placed on record the affidavit of Respondent No. 2 authenticating the compromise. Respondent No. 2, who is present in the Court, states that she has no objection if the FIR in question is quashed qua all the accused.
(3.) HOWEVER , learned Counsel appearing on behalf of the State has submitted that one of the co -accused of the Petitioner is a proclaimed offender.;