- (1.) The petitioners have approached this Court by way of instant petition under Section 482 of the Code of Criminal Procedure (for short 'Cr.P.C.') for quashing of FIR No.7 dated 08.03.2011, registered under Sections 498-A/406 Indian Penal Code (for short 'IPC'), Women Police Station, Bathinda, on the basis of compromise arrived at between the parties.
(2.) Petitioners No.1 and 2 are father-in-law and mother-in-law of the respondent No.2-Shelly Gupta. Petitioner No.3 is the husband of respondent No.2-Shelly Gupta, whereas respondent No.3 is the complainant. Respondent No.3 is the brother of respondent No.2.
(3.) Learned counsel for the petitioners and respondents No.2 and 3 are ad idem that parties have arrived at an out of the Court settlement. The learned District Judge, Bathinda, vide his judgment dated 09.02.2012, has granted the decree of divorce under Section 13-B of the Hindu Marriage Act, 1955 on the basis of compromise arrived at between the parties.;