- (1.) THIS petition has been filed by petitioner Harpreet Singh under Section 482 Cr.P.C. for quashing of FIR No.132 dated 20.8.2011 (Annexure -P.3) registered on the complaint of Dimple -complainant (respondent No.2) for the offences under Sections 498 -A and 406 IPC at Police Station Sultanwind, District Amritsar and all other subsequent proceedings arising therefrom on the basis of compromise.
(2.) THE marriage between petitioner No.1 Harpreet Singh and respondent No.2 Dimple was solemnized on 9.12.2005 according to Hindu rites and rituals. Due to differences, matrimonial dispute arose between the parties and the above FIR was got registered by complainantrespondent No.2 for the above mentioned offences against her husband Harpreet Singh. Now with the intervention of respectable persons, the parties have entered into a compromise and their statements in this regard have been placed on record as Annexures -P.1 and P.2 and the husband and wife have mutually decided to seek dissolution of their marriage by mutual consent.
(3.) ON 12.12.2013, learned Chief Judicial Magistrate, Amritsar was directed to send a report with regard to the genuineness/validity or otherwise of the compromise arrived at between the parties after recording the statements of all the concerned parties. In compliance of the above, the learned Chief Judicial Magistrate, Amritsar has sent his report vide letter dated 10.1.2014, wherein statements of complainant Dimple and accused -petitioner Harpreet Singh have been recorded. It has been submitted in the report that complainant Dimple has compromised the matter with accusedpetitioner. The complainant has stated that she has compromised the matter with Harpreet Singh and has no objection if the aforesaid FIR is quashed and she has given her statement out of her free will and consent and without exercise of any pressure or undue influence etc.;