JASVIR SINGH GILL @ LUCKY AND OTHERS Vs. STATE OF PUNJAB AND OTHERS
LAWS(P&H)-2012-7-375
HIGH COURT OF PUNJAB AND HARYANA
Decided on July 09,2012

JASVIR SINGH GILL @ LUCKY AND OTHERS Appellant
VERSUS
STATE OF PUNJAB AND OTHERS Respondents

JUDGEMENT

- (1.) Quashing of FIR No. 72 dated 10.9.2010 under Sections 406, 498-A IPC registered at Police Station Chabewal, Hoshiarpur (Anneuxre P1) is being sought on the basis of compromise dated 5.8.2011 (Annexure P-2).
(2.) Jasvir Singh was married to the complainantSarpreet Kaur in August 2005. Out of this wedlock, one child was born on 21.1.2007. Due to temperamental differences the FIR (Annexure P1) was registered on 10.9.2010. During the pendency of the investigation the matter has been amicably settled and they are residing as husband and wife as per compromise (Annexure P2).
(3.) On notice, respondent No.4 has filed the affidavit. As per the affidavit, the petitioner and respondent No.4 are residing together and do not want to proceed the matter further.;


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