- (1.) Both the petitions shall stand disposed of by this common order as prayer in both the aforesaid petitions is for quashing of FIR No. 170 dated 05.10.2008 under Section 406, 498-A IPC, P S Noor Mahal, District Jalandhar, which was registered at the instance of respondent No. 2 - complainant against all the petitioners on the basis of the compromise dated 27.01.2011 arrived at between the parties. Copy of the same is placed on record as Annexure P-3. CRM M 37999 of 2011 has been filed on behalf of Vishal Bhardwaj, husband of the complainant. CRM M 31124 of 2011 has been filed on behalf of Shiv Kumar, Kiran Bala, Bhawana Bhardwaj and Ricky alias Renu. Notice of motion in CRM M 37999 of 2011. Mr. P L Singla, Advocate accepted notice on behalf of Sandeep Kumari-complainant and states that statement and affidavit filed in CRM M 31124 of 2011 be also read in the said CRM M 37999 of 2011.
(2.) Complainant - Sandeep Kumari is present in Court along with her counsel. In CRM M 31124 of 2011, she has got recorded her statement in Court today that the matter has been compromised and she is happily residing with her husband for the last one year and has no objection if the said FIR is quashed against all the accused persons. She has also filed her affidavit to the said effect. The same is taken on record.
(3.) In the present case, the matrimonial dispute led to filing of the present FIR. Now, the matter has been amicably resolved as per compromise deed dated 27.01.2011.;