- (1.) The petitioners have brought this petition under the provisions of section 482 Cr.P.C. for quashing of FIR No. 55 dated 12.04.2012 (Annexure P1) registered at Police Station Adampur, District Jalandhar for an offence punishable under sections 406, and 498-A of Indian Penal Code alongwith all subsequent proceedings arising therefrom, on the basis of compromise (Annexure P2) arrived at between the parties.
(2.) This is a case pertaining to a matrimonial dispute between the parties. Lakhbir Rani, respondent No.2 had been married with Khajan Singh Virdi, petitioner No.1 on 10.08.2003 . Vide orders dated 13.08.2012 passed by this court, the parties were directed to appear before learned trial court in order to make statements there with regard to the compromise arrived at between them. Learned Judicial Magistrate Ist Class, Jalandhar recorded statements of the parties and submitted his report vide letter dated 30.8.2012. According to his, the parties have compromised the matter.
(3.) The parties to a matrimonial dispute appear to have finally buried the hatchet between them and have decided to return to peace.;