- (1.) The petitioner has sought quashing of FIR No. 378 dated 16.8.2002 under Sections 498-A, 406, 506, 323 IPC registered at Police Station Div. No.5, Ludhiana on the basis of compromise (Annexure P-3).
(2.) The petitioner No.1-Rishi Pal was married to respondent No.3-Neeru on 18.5.1998 as per Hindu rites. One daughter named Yashika was born out of this wedlock who is in the custody of her mother. Due to misunderstanding the couple could not pull along and separated. The aforesaid FIR was registered against the petitioners on the complaint of respondent No.3-Neeru. Challan under Section 173 Cr.P.C. was presented in the Court of ACJM, Ludhiana. During the pendency of trial, petition under Section 13 of the Hindu Marriage Act for dissolution of marriage by decree of divorce was filed and an ex-parte divorce was granted on 19.11.2011. Appeal against this order was filed by respondent No.3-Neeru which is pending.
(3.) With the intervention of the respectables, a compromise (Annexure P3) was effected between the parties. Respondent No.3 has received a lumpsum payment for past, present and future maintenance of herself and her daughter and the parties are agree to withdraw the cases pending against each other. The compromise has been effected without any pressure or coercion. Respondent No.3 has no objection if the FIR in the said case is quashed. The ex-parte divorce decree granted on 19.1.2001 shall be binding on both the parties. Respondent No.3 undertakes to withdraw the appeal filed in this Court. An affidavit of respondent No.3 is Annexure P2.;