- (1.) By this common order, Criminal Misc. No M-3662 of 2012, preferred by Gurpreet Singh and Others seeking quashing of the impugned FIR No. 95 dated 22.9.2011, registered at Police Station Division No.2, Ludhiana City, under Sections 406, 498-A and 120-B IPC, along with all subsequent proceedings, Criminal Misc. No. M-33469 of 2011, preferred by Kuldeep Singh, father-in-law and Surjit Kaur, motherin- law and Criminal Misc. No. M-35799 of 2011, preferred by Gurpreet Singh, husband of Gurinder Kaur, complainant/respondent No.2, for grant of pre-arrest bail, shall be decided together.
(2.) This Court, vide a detailed order dated 3.2.2012, had decided Criminal Misc. Nos. M-33469 and M-35799 of 2011. However, before the order could be signed, learned counsel for the petitioners and the complainant appeared and made a statement that the parties have amicably resolved their dispute and they intend to file a petition for quashing of the impugned FIR. Hence, Criminal Misc. No. M-3662 of 2012, seeking quashing of the impugned FIR on the basis of compromise, has been filed.
(3.) Today, statements of the parties have been recorded separately and the same be read as part of this order. It is a matrimonial dispute, which has been amicably resolved by the parties. They have undertaken to abide by the terms & conditions of the compromise deed (Annexure P2). Learned counsel for the State has no objection in case Criminal Misc. No. M-3662 of 2012, seeking quashing of the impugned FIR on the basis of compromise, is allowed. ;