OM PARKASH & ORS Vs. STATE OF PUNJAB AND ANR
LAWS(P&H)-2012-8-242
HIGH COURT OF PUNJAB AND HARYANA
Decided on August 22,2012

Om Parkash And Ors Appellant
VERSUS
State Of Punjab And Anr Respondents

JUDGEMENT

- (1.) This petition under section 482 Cr.P.C has been filed for quashing of the FIR No. 22 dated 29.2.2012 under sections 406/498-A IPC, registered at Police Station Balachaur, District S.B.S. Nagar and all the subsequent proceedings arising therefrom.
(2.) Parties are present in person. An affidavit dated 22.8.2012 of Mrs. Jasvir Kaur, respondent No. 2 is filed in the Court. The same is taken on record. As per the affidavit, the parties have compromised the matter. Compromise Annexure P-2 is on the record. As per the compromise, a petition under section 13-B of the Hindu Marriage Act, already stand filed in Court. Jasvir Kaur, respondent No. 2 has acknowledged the receipt of Rs. 1,500,00/- from the petitioner-Om Parkash.
(3.) Learned counsel for the petitioner states that the remaining amount of Rs. 1,80,000/- shall be paid at the time of passing of final divorce decree.;


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