- (1.) Prayer in this petition is for quashing of FIR No. 44, dated 9.9.2011, under Sections 406 and 498-A, IPC, registered at Police Station, Women Cell, Jalandhar, and the consequential proceedings arising therefrom, on the basis of compromise.
(2.) Vide order dated 12.10.2012, this Court had directed the affected parties to appear on 26.10.2012 before the learned Trial Court for getting their respective statements recorded with regard to the compromise. The said Court was also directed to submit its detailed report in that regard on or before the date fixed by this Court.
(3.) In compliance of the above, respondent No. 2, Baljeet Kaur, as well as the petitioners, namely, Sukhvir Singh, Paramjit Singh and Balwinder Kaur, did appear before the learned Judicial Magistrate Ist Class, Jalandhar, and got recorded their respective statements with regard to the compromise. Respondent No. 2, Baljeet Kaur, inter alia, stated that she had effected the compromise with the petitioners and in compliance thereof a petition for grant of decree of divorce, in terms of Section 13-B of the Hindu Marriage, Act, 1955, has already been filed before the learned District Judge. She further stated that she had received a draft of Rs. 2,00,000/- from the petitioners and remaining Rs. 2,00,000/- would be paid to her at the time of second motion in the divorce petition. She further stated that she had suffered the statement without any pressure and with her free will. Similar statement with regard to the compromise was suffered by the petitioners.;