- (1.) This is a petition under Section 482 Cr.P.C. for quashing of the FIR No.145 dated 25.10.2011 under Sections 498-A, 342, 323, 506/34 IPC registered at Police Station Fatehgarh Sahib on the basis of compromise effected between the parties. Notice of motion.
(2.) On the asking of the Court, Mr. Navdeep Sukhna, D.A.G., Punjab accepts notice on behalf of respondent-State. However, the petitioner Nos.1 and 2 have together filed the present petition seeking quashing of the FIR, in question, on the ground that they are happily residing together as husband and wife. Both petitioners No.1 and 2 are present in the Court.
(3.) The matter having been compromised, it is fit case where there is no impediment in the way of the Court to exercise its inherent powers under Section 482 Cr.P.C for quashing of the FIR.;