Ritu Bahri, J. - (1.) Quashing of FIR No. 150 dated 20.08.2007, under Sections 406, 498-A, 452, 324, 323, 506, 34 IPC, registered at Police Station Sarabha Nagar, Ludhiana, District Ludhiana (Annexure P-1), is sought on the basis of compromise dated 21.09.2012 (Annexure P-3).
(2.) The F.I.R was registered on the basis of statement made by Gurmeet Singh-respondent No.2, alleging that the marriage of his sister namely Sarabjit Kaur was solemnized on 20.08.2005 with Kulwinder Singh @ Buta-petitioner No.1. Subsequently, in the year 2007, she went back to her parental house on account of facing harassment by her in-laws' family. Thereafter, all the accused petitioners forcibly entered the house of the complainant on 19.08.2007 and inflicted injuries upon them. On raising a noise, their neighbour Itbar Singh came there along with other people. On this background, the FIR was registered.
(3.) During the pendency of the trial, the matter has now been amicably resolved between the the parties vide compromise deed dated 21.09.2012 (Annexure P-3).;