- (1.) Amrik Singh, Karnail Singh and Smt. Mukhtayari have brought this petition under the provisions of section 482 Cr.P.C. for quashing of FIR No. 120 dated 23.05.2009 (Annexure P1) registered at Police Station Pundri, District Kaithal for an offence punishable under sections 406, and 498-A of Indian Penal Code alongwith all subsequent proceedings arising therefrom, on the basis of compromise arrived at between the parties.
(2.) This is a case pertaining to a matrimonial dispute between the parties. Seema, respondent No.2 had been married with Amrik Singh , petitioner No.1 on 29.1.2003.
(3.) On notice, besides learned State counsel, respondent No. 2 has also appeared with Mr. Parvesh Saini, Advocate. She has filed her affidavit, Annexure P2, admitting the factum of compromise. She has stated that the parties have parted ways and a decree of divorce dated 12.4.2012 has been granted by learned District Judge, Kaithal.;