- (1.) The petitioners namely Kulwinder Singh, Malkiat Singh and Sinderpal Kaur have filed the present petition under Section 482 Cr.P.C for quashing of FIR No.341 dated 16.09.2009 under Sections 406/498-A IPC registered at Police Station Tripuri Town, Patiala on the basis of compromise effected between the parties.
(2.) Learned counsel for the petitioners submits that a compromise has been effected between the parties and the complainant has no objection in quashing of the FIR and other proceedings arising therefrom. A divorce petition on the basis of compromise has also been filed and other criminal proceedings pending between the parties have been withdrawn.
(3.) The petition filed under Section 13-B of the Hindu Marriage Act was allowed vide judgment dated 24.08.2012 by the Court of District Judge, Patiala. The petitioners as well as the complainant-respondent are present in the Court and the factum of compromise has been affirmed by them.;