Daya Chaudhary, J. - (1.) (Oral) - This petition has been filed under Section 482 of Cr.P.C. on behalf of petitioner-Vikas Bhardwaj @ Vicky for quashing of FIR No.38 dated 11.03.2011 under Sections 406, 498-A IPC, registered at Police Station Chamkaur Sahib, Tehsil Chamkaur Sahib, District Roopnagar, on the basis of compromise dated 21.09.2011 arrived at between the parties.
(2.) Learned counsel for the petitioner submits that the dispute between the parties has been settled by way of compromise and a petition under Section 13-B of the Hindu Marriage Act has already been allowed and divorce has been granted on the basis of mutual consent. Learned counsel appearing for the complainant has also affirmed the factum of compromise and further submits that the complainant has no objection in quashing of the FIR.
(3.) Vide order dated 28.02.2012, parties were directed to appear before the trial court for recording of their statements with regard to compromise and trial court was directed to record the statements of both the parties to its satisfaction to know its genuineness and was also directed to send a report along with the statements of the parties with regard to validity or otherwise of the compromise arrived at between the parties.;