Ritu Bahri, J. - (1.) THIS order of mine shall disposed of Crl. Misc. No. M -23112 of 2010 (O&M) and Crl. Misc. No. M -4738 of 201 (O & M) as they arise out of the same F.I.R
(2.) THESE petitions have been filed under Section 482 Code of Criminal Procedure for quashing of FIR No. 96 dated 26.03.2008 under Sections 406/498 -A/506/34 of IPC, registered at Police Station Jagadhari and all the subsequent proceeding arising therefrom, on the basis of compromise (Annexure P -2) Brief facts of the case are that the marriage of Respondent No. 2 and Balbir Singh was solemnized on 28.11.2003 according to Sikh Rites at Ludhiana and after the marriage, the parties lived and cohabited together as husband and wife at Ludhiana but no child was born out of this wedlock. 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 on account of harassment and torture and demanded a motorcycle and Rs. 30,000/ - from the parents of Respondent No. 2
(3.) AFTER investigation, challan was presented and the charges were framed and the case was fixed at the stage of evidence. However, during the pendency of the trial, the parties have compromised the matter with the intervention of parents of both the parties, respectables and common friends. As per this compromise, they are divorced from each other. Respondent No. 2 has received an amount of Rs. 3,60,000/ - towards her present, past and future alimony and maintenance as full and final settlement of istridhan also. Now nothing is due against the Petitioners. Respondent No. 2 has further agreed that she will not claim anything now towards her past, present and future maintenance from the Petitioners nor she will have any right of succession to the estate of property of the Petitioners either movable or immovable. Both the parties have withdrawn all their allegations against each other as matter is compromised between the parties with the intervention of their parents, friends, relatives and mediators. It has been agreed upon by the complainant that she will not pursue the above said FIR against the Petitioners. She has further no objection if the FIR be quashed against the Petitioners. It has further been agreed that the Petitioners is entitled to take/receive any articles/gold ornaments/silver anklets from the police of Police Station Jagadhari or from the Hon'ble Court on sapurdari as these articles do no belong to Respondent No. 2. It has further been agreed that the Petitioners is entitled to get their passports from the Illaqa Magistrate, Jagadhari and the Respondent No. 2 has no objection for releasing the passports to the Petitioners. Compromise deed is Annexure P -2.;