Ritu Bahri, J. - (1.) THE present petition has been filed under Section 482 Code of Criminal Procedure for quashing of FIR No. 51 dated 24.07.2010 under Sections 313/323/498 -A/406/506/120 -B of IPC, registered at Police Station, Sector 19, Panchkula and all the subsequent proceeding arising therefrom, on the basis of compromise (Annexure P -2)
(2.) BRIEF facts of the case are that Petitioner No. 1 and Respondent No. 2/complainant got married on 22.11.2008. After marriage, the relations between the Petitioner and his wife got worst and they got separated with each other due to temperamental differences. In the above background, F.I.R was registered against the accused. However, during the pendency of the trial, the parties have compromised the matter with the intervention of respectables and family members and both the sides had patched up the entire issued and had arrived at an understanding which has been duly entered into written compromise. The compromise dated 10.09.210 relates to amicable settlement of both the sides. It has been agreed upon by the complainant that she will not pursue the above said FIR against the Petitioners and will join back the matrimonial home in Jalandhar. Both the parties further witnessed the fact that they would withdraw all the court cases and complaints. Both the parties arrived at a compromise with their mutual understanding after reading the terms and conditions of the compromise. Compromise deed is Annexure P -2.
(3.) LEARNED State counsel, on instructions from ASI Jagdip Chander has informed the Court that they have no information regarding the compromise. However ASI Jagdish Chander has identified both the Petitioners and Respondent No. 2, who are present in Court.;