- (1.) This order shall dispose of two criminal petitions bearing Crl. Misc. No. M-31795 of 2011 filed by Ajay Abrol, Ramesh Abrol and Shashi Abrol and Crl. Misc. No. M-31796 of 2011 filed by Ajay Abrol as both the cases are between the same parties. Crl. Misc. No. M-31795 of 2011 has been filed for quashing of FIR No. 325 dated 27.9.2004 registered under Sections 498-A, 406, 120-B IPC at Police Station Sector 36, Chadngiarh and Crl. Misc. No. M-31796 of 2011 has been filed for quashing of FIR No. 213 dated 8.8.2007 registered under Sections 294,354,506,507,509 IPC at Police Station Sector 36, Chandigarh, on the basis of common compromise, which is annexed as Annexure P-2 in both the petitions.
(2.) Learned counsel for the petitioners submits that the dispute between the parties has been settled by way of compromise and an amount of Rs. 3,75,000/- is to be paid to complainant-respondent No.2 and all the cases pending against each other shall be withdrawn from both the sides. After making statements for quashing of the FIRs, the petition under Section 13-B of the Hindu Marriage Act will be decided, which is pending. Learned counsel also submits that both the FIRs have been registered because of matrimonial dispute between the husband, namely, Ajay Abrol and wife Tashwinder Kaur.
(3.) Learned counsel also submits that in compliance of the directions issued by this Court on 21.3.2012, statements of both the parties have been recorded by the trial Court and a report with regard to compromise along with the statements of the parties has been sent by the trial Court, which is on record. It has specifically been mentioned in the statement made by complainant that the compromise has been effected between the parties and the same is not a result of pressure or coercion in any manner and she has no objection in quashing of the FIR and other proceedings initiated against the petitioners.;