- (1.) The present petition has been filed under Section 482 Cr.P.C. for quashing the FIR No. 141 dated 13.09.2004 under Section 498-A, of the Indian Penal Code (for short 'the Code'), registered at Police Station Ghall Khurd, District Ferozepur (Annexure P-1) on the basis of compromise (Annexure P-2).
(2.) Brief facts of the case are that petitioner No. 2 and respondent No. 2 got married in February, 2003. Thereafter, the petitiones started harassing the respondent No. 2 on account of demand of dowry. In the above background, F.I.R was registered against the petitioners Due to intervention of respectable of of the locality, both the parties have entered in to compromise and relatives, the matter has beencompromised with the petitioners, vide Annexure P-2. As per compromise, both the parties do not want to proceed with the F.I.R any further. They have further decided to withdraw all the civil litigation filed by them. The compromise was not under any pressure and it has been executed with the willingness of both the parties. The dispute has been amicably resolved between the parties and complainant has no objection if the F.I.R against the petitioners is quashed.
(3.) In compliance of the order dated 05.12.2011, the parties were directed to appear before the trial Court and get their statements recorded.;