- (1.) The petitioners have approached this court under Section 482 of the Code of Criminal Procedure ('Cr. P. C' for short) invoking the inherent jurisdiction of this court, for quashing of the impugned FIR No. 102 dated 17.6.2007 under Sections 406, 498-A, 451, 323, 506, 34 IPC, registered at Police Station Salem Tabri, Distt. Ludhiana and also the consequential proceedings arising therefrom. This Criminal Misc. Petition has been filed by the husband (Dalip) and mother-in-law (Smt. Krishna) under Section 482 Cr. P. C. , for quashing of the FIR, on the basis of compromise (Annexure P-2) arrived at between the parties.
(2.) The only issue that arises for consideration of this court is that, whether the parties have arrived at a genuine compromise by way of an out of court settlement and if that is so, whether the impugned criminal proceedings are liable to be quashed to secure the ends of justice.
(3.) Parties to the marriage, falling apart, initiated different criminal as well as civil proceedings against each other. It is to be noted here that the hate once started, knows no limits. However, in the interregnum, it seems that with the grace of God, good sense prevailed upon and with the intervention of respectables and family friends, both the parties were able to bury the hatchet by arriving at a mutual compromise.;