- (1.) Petitioners have sought quashing of FIR No. 13 dated 18.2.2009 under Sections 406, 498-A IPC registered at Police Station, Bassi Pathana, Distt. Fatehgarh Sahib, on the basis of compromise effected between the parties (Annexure P/2).
(2.) Brief facts of the case are that on 24.11.2001 respondent No.2 was married with respondent No.3. Two children were born out of this wedlock namely Harmanpreet Kaur (daughter) and Babalpreet Singh (son). Both the children were residing with their mother. After the marriage, the couple could not cope up with the marital relationship and several efforts were made to patch up the differences between the couple. Finally, petitioner No.1 got separated and FIR No. 13 dated 18.2.2009 under Sections 406-498-A IPC was got registered at Police Station Bassi Pathana, District Fatehgarh Sahib, against the petitioners and respondent No.2.
(3.) After investigation, challan was presented and the matter was at the stage of trial before the trial Court when the parties entered into a compromise with the intervention of the respectables to the following affect:- (i)Smt. Amarjit Kaur w/o late Joga Singh-mother -in-law -first party is the owner of 3 acres of land situated in village Hawara Kalan and village Khamano Kamli and it mutually agreed that 1- 1/2 acre of land owned by Smt. Amarjit Kaur will be transfer in favour of her grandson Babalpreet Singh s/o Jagroop Singh whereas other half share of land will be transferred in favour of Harmeet Singh, his another son. In addition to above land, both Harmeet Singh and Jagroop Singh sons of Amarjeet Kaur are already in possession of land of their respective shares. (ii) That half share of residential house will go to Kamaljeet Kaur and the possession thereof has already been handed over to her and Kamaljeet Kaur is residing in the said house with her children. The remaining half share of the house will go to another son Harmeet Singh who is residing with his mother and family. (iii) That residential house will be divided after constructing the middle wall including two rooms, latrine, bathroom, verandah and water supply would be provided. (iv) That the dowry which was given to Kamaljeet Kaur i.e. Party No.1 would be retained by her exclusively. (v) Both the parties would withdraw their all civil and criminal litigation pending in various courts to maintain harmony, peace and good relations. (vi) That the first party will have no objection if the FIR as mentioned above is quashed by the Hon'ble High Court and the first party would be bound to make any statement or file affidavit to that effect if so required.;