Ritu Bahri, J. - (1.) PRESENT petition has been filed under Section 482 Code of Criminal Procedure for quashing FIR No. 100 dated 23.8.2008 under Sections 326, 452, 323, 324, 506, 34 IPC registered at Police Station City Fazilka, District Ferozepur and all subsequent proceedings arising there from on the basis of compromise.
(2.) AS per the contents of the FIR, complainant/Respondent No. 2 was married to Saroj Rani on 10.10.2005. A dispute arose in their relationship. In view of the matrimonial dispute above referred FIR was registered against the Petitioners alleging that they had illegally entered into the house of the complainant and had given injuries to complainant/Respondent No. 2. The case is still at the investigation stage. Now with the intervention of the respectable of the village, a compromise has been effected between the parties. The complainant/Respondent No. 2 and his wife Saroj Rani have separated and in view of the compromise, they have been granted a decree of divorce on 26.9.2009. The complainant has paid a permanent alimony of Rs. 5.5 lacs to Saroj Rani and has also returned all the dowry articles. The child is living in the custody of the complainant, who is looking after her.
(3.) IN view of the above background, the complainant/Respondent No. 2 has decided to withdraw the present FIR against the Petitioners.;