- (1.) This is a petition under Section 482 Cr.P.C. read with Article 227 of the Constitution of India praying for quashing of impugned order dated 09.02.2012 passed by the Court of learned Chief Judicial Magistrate, granting interim maintenance @ Rs.3000/- as well as order dated 11.07.2011 passed by the Additional Sessions Judge, Ferozepur, upholding the order dated 09.02.2012 granting interim maintenance. Learned counsel for the respondents states that the matter has been amicably resolved and the parties are happily residing together. At the request of the learned counsel for the parties, vide order dated 09.11.2001, the parties were directed to appear before the Mediation Centre. Now, a report has been received from the Mediation and Concilation Centre, stating therein that the matter has been compromised between the parties. As per the said compromise, petitioner - Naveen Sharma and respondent-Pooja Sharma are residing happily together and are ready to withdraw all the cases pending against each other and any of the family members of both the spouses.
(2.) Moreover, learned counsel for the respondents has confirmed the compromise and stated at the Bar that she has instructions to state that the complainant/respondent has no objection in quashing the impugned orders.
(3.) From the above, it is clear that both the parties have resolved their dispute amicably and are residing happily together. The said compromise will also save the marriage and it is a fit case where this Court can exercise its inherent power under Section 482 Cr.P.C. to quash the impugned orders.;