- (1.) Jatinder Singh, Surinder Kaur and Gurcharan Singh Kailay, the petitioners have brought this petition under the provisions of section 482 Cr. P. C. for quashing of FIR No. 87 dated 12.6.2008 (Annexure P1) registered at Police Station Phase-VIII, Mohali for an offence punishable under sections 406, 498-A, 506 of Indian Penal Code read with section 3 and 4 of Dowry Prohibition Act, 1961 (for short "the Act") alongwith all subsequent proceedings arising therefrom, on the basis of compromise arrived at between the parties.
(2.) This is a case pertaining to a matrimonial offence. Kamaljit Kaur, respondent No. 4 had been married with Jitender Singh, petitioner No. 1 on 5.11.2006.
(3.) On notice, besides learned State counsel, respondent No. 4 has also appeared in person. She admits that the matter has been compromised with the petitioners. In pursuance of the compromise, a draft of Rs 50,000/- was earlier given by the petitioners to respondent No. 4, Kamaljit Kaur but she did not put the said draft for crediting the amount to her account. The petitioners have given her a revalidated draft today bearing No. 203781 dated 18.09.2012 drawn on ICICI Bank, Chandigarh to the tune of Rs 50,000/-.;