- (1.) Quashing of the FIR No. 190 dated 27.8.2008 registered under Sections 406, 498 IPC at Police Station Model Town, Ludhiana has been sought on the basis of compromise. The aforesaid FIR was registered on the statement made by Ramanpreet Kaur stating that marriage of the marriage of the applicant with Manwinder Singh took place on 25.3.2007. In the FIR, she made an allegation that she was harassed by the petitioner and other family members on account of getting less dowry. After investigation, the challan was presented and after framing of the charges against the parties, the parties have amicably settled their dispute with each other by way of compromise (Annexure P3).
(2.) As per compromise (Annexure P3), the parties have agreed that Rs. 1,25,000/- shall be payable to the complainant towards alimony for entire life. A joint petition under Section 13-B of the Hindu Marriage Act will be filed for mutual divorce. All the proceedings shall be withdrawn by both the parties.
(3.) Learned counsel for the petitioner has placed on record copy of the judgment passed in HMA Case No. 52 of 20.4.2011 decided on 2.5.2012 in a petition under section 13-B of the Hindu Marriage Act for grant of decree of divorce by mutual consent (Annexure A1).;