- (1.) The petitioners, Amritpal Singh and Sarabjit Kaur, have filed the present petition for quashing of FIR No. 379, dated 16.10.2010, under Sections 406 and 498-A, IPC, registered at Police Station, Kotwali, Patiala, on the basis of the compromise.
(2.) Learned counsel submits that petitioner No. 2, Sarabjit Kaur, had filed CRM-M No. 32326 of 2010 for grant of anticipatory bail and during the hearing of the said petition, the matter was referred to the Mediation and Conciliation Centre of this Court for compromise. The better sense prevailed and the petitioners and respondent No. 2-complainant, Amarjit Kaur, effected a compromise on 10.1.2011. He further submits that as per the terms and conditions of the compromise, a sum of Rs. 4,00,000/- had already been paid to respondent No. 2-complainant, Amarjit Kaur, and the remaining amount of Rs. 1,00,000/- has been paid today in this Court by way of Demand Draft No. 205588, dated 12.10.2012, drawn at ICICI Bank, a photocopy of which has been placed on record.
(3.) Learned counsel for respondent No. 2-complainant, Amarjit Kaur, has admitted the factum of the compromise. He has no objection if the impugned FIR and the consequential proceedings emanating therefrom are quashed.;