- (1.) Petitioners have filed this petition under Section 482 of the Code of Criminal Procedure, 1973 for quashing of FIR No. 381 dated 2.9.2006 (Annexure P-1), under Sections 406, 498-A of the Indian Penal Code, 1860 ('IPC' for short), registered at Police Station Mani Majra, Chandigarh and all subsequent proceedings arising therefrom in view of the compromise (Annexure P-2) arrived at between the parties.
(2.) Learned counsel for the petitioners has submitted that with the intervention of the relatives and friends, parties have arrived at a compromise. Petitioner No.1 and respondent No.2 had filed a petition under Section 13-B of the Hindu Marriage Act, 1955 seeking a decree of divorce on the basis of mutual consent. Now the said petition is listed before the trial Court for 6.12.2012.
(3.) Petitioner No.1, who is present in person, has stated that on 6.12.2012, he will appear before the trial Court in the divorce proceedings and shall pay the remaining amount of Rs. 6,00,000/- to respondent No.2.;