- (1.) The petitioners have filed this petition under Section 482 of the Code of Criminal Procedure, 1973 for quashing of FIR No.38 dated 9.6.2012 (Annexure P-1), under Sections 406, 498-A, 506, 427, 307, 148, 149, 120-B of the Indian Penal Code, 1860 ('IPC' for short) and Section 25 of the Arms Act, 1959 (the Act for short), registered at Police Station Women Cell, Ludhiana District Ludhiana and all subsequent proceedings arising therefrom in view of the compromise dated 3.7.2012 (Annexure P-2) arrived at between the parties.
(2.) Learned counsel for the petitioners has submitted that a matrimonial dispute had arisen between the parties. Both the sides had got registered cases against each other. Now with the intervention of the relatives and friends, parties have arrived at a compromise. Complainant-respondent No.2 and petitioner No.3 have filed a petition under Section 13-B of the Hindu Marriage Act, 1955 seeking divorce on the basis of mutual consent, which is listed before the trial Court on 3.2.2012. Respondent No.2 has received all the dowry articles and now Rs. 75,00,000/- would be paid to her at the time of passing of the decree of divorce.
(3.) Respondent No.2, who is present in person along with her counsel, has admitted the factum of compromise (Annexure P-2) effected between the parties. She has also admitted the contents of her affidavit (Annexure P-3) and she has stated that she has no objection in case the FIR in question is ordered to be quashed.;