- (1.) This is a petition under Section 482 Cr.P.C. for quashing of FIR No. 83 dated 29.05.2007 under section 498-A IPC, Police Station (Annexure P-1) which was got registered by respondent No. 2 - complainant against the present petitioners on the basis of the compromise arrived at between the parties.
(2.) Vide order dated 19.01.2012, the petitioners and respondent No. 2 were directed to appear before the learned Judicial Magistrate, Phillaur on 15.02.2012. The concerned Magistrate was also directed to record the statements of the parties with regard to the compromise and submit its report to that effect on or before the date fixed by this Court. In pursuance thereto, now, Judicial magistrate Ist Class, Phillaur has submitted its report stating therein that from the statement of the complainant, her mother Balbir Kaur as well as accused Lal Chand and others, it is clear that both the parties have entered into a compromise voluntarily to end their dispute. The said compromise has been effected without any pressure or coercion. The same is voluntary.
(3.) In the present case, marital discord between the parties led to filing of the said FIR. As per the complainant, the matter has been compromised and she is now happily residing in her in-laws house and have no grudge against the accused persons.;