- (1.) The present petition has been filed under Section 482 of the Code of Criminal Procedure on behalf of petitioners, namely, Gurdeep Singh, Baldev Singh and Manjit Kaur, for quashing of F.I.R. No.75 dated 02.05.2008, under Sections 406 and 498-A of Indian Penal Code registered at Police Station Jaitu, District Faridkot on the basis of compromise effected between the parties, which is annexed as Annexure P-2 with the petition.
(2.) Learned counsel for the petitioners submits that petitioner No.1 is husband, petitioner No.2 is father-in-law and petitioner No.3 is mother-in-law of the complainant-respondent No.2. Marriage between petitioner No.1 and respondent No.2 was solemnized on 27.05.2006 and due to some differences, both the parties could not pull together and because of that, FIR No.75 dated 02.05.2008 was registered against the petitioners. Subsequently, with the intervention of close relatives, a compromise has been effected between the parties, which is annexed as Annexure P-2.
(3.) Vide order dated 06.03.2012, parties were directed to appear before the trial Court and the trial Court was directed to record the statements of both the parties with regard to compromise and also to send a report in this regard.;