- (1.) The present petition has been filed under Section 482 Cr.P.C. for quashing the FIR No. 47 dated 13.3.2007 under Section 498-A IPC, registered at Police Station Sadar, Jalabad, District Ferozepur (Annexure P-1) on the basis of compromise (Annexure P-2). The FIR was recorded on the statement of complainant Parajmit Kaur. As per FIR, marriage of complainant was performed with petitioner No.1-Nirmal Singh on 17.10.2004 according to Anand Karaj at Village Alamke Dhani, Tehsil Jalalabad. Out of this wedlock one male child was born, who is in the custody of complainant Paramjit Kaur. Due to some temperament, differences and misunderstandings they could not live along and the present FIR was registered against the petitioners.
(2.) During pendency of the trial with the intervention of respectable, the matter has been compromised vide Annexure P2. As per terms of the compromise, the parties have mutually filed a divorce petition under Section 13-B of Hindu Marriage Act (Annexure P3 and P4).
(3.) In compliance of order dated 30.8.2011 status report has been submitted by the Sub Divisional Judicial Magistrate, Jalalabad (West). As per this report statement of complainant Paramjeet Kaur and accused Nirmal Singh have been recorded on 18.11.2011. The complainant has stated that she has compromised the matter with the intervention of panchayat, relatives and common friends and a petition under Section 13-B of Hindu Marriage Act for dissolution of the marriage by way of mutual consent has been filed, in which she has got her final statement recorded. The compromise is voluntarily without any pressure or coercion. The the same effect statement of accused Nirmal Singh has also been recorded. The Judicial Officer has personally inquire from both the parties that the compromise has been effected and they have no grievance against each other now. The compromise is held to be genuine.;