- (1.) Criminal Misc. No. M-3029 of 2012 has been brought by Surjit Kaur Grewal, the petitioner under the provisions of section 482 Cr. P.C. for quashing of FIR No. 200 dated 14.10.2011 registered at Police Station Sadar, District Jagraon for an offence punishable under sections 498-A, 406, 506 of Indian Penal Code being abuse of process of law.
(2.) However, subsequently, she has reached a compromise with the complainant, Mrs. Mansweet Kaur-respondent No.2 and now she seeks quashing of the aforesaid FIR alongwith all subsequent proceedings arising therefrom on the basis of compromise arrived at between the parties.
(3.) In Criminal Misc. No. M-5274, petitioners Rupinder Uppal, Col. Sukhdev Singh Uppal, Aakriti Uppal and Rajinder Uppal seek quashing of the same FIR on the basis of compromise.;