S.S. Saron, J. - (1.) LEARNED counsel for respondent No. 2 has filed affidavit of Sukhdev Singh -respondent No. 2 in Court today. The same is taken on record. The petition has been filed by the petitioners under Section 482 of the Code of Criminal Procedure (Cr.P.C. -for short) seeking quashing of FIR No. 89 dated 29.07.2011 (Annexure P -1) registered at police station Ghall Khurd, District Ferozepur, for the offences under Sections 452, 324, 148, 149 of the Indian Penal Code (IPC -for short).
(2.) RESPONDENT No. 2 -Sukhdev Singh lodged the impugned FIR against the petitioners. It is admitted case that Ramandeep Kaur -petitioner No. 1 is the wife of Ramandeep Singh, who is a nephew of Sukhdev Singh. There was matrimonial dispute between Ramandeep Kaur -petitioner No. 1 and nephew of the complainant Sukhdev Singh (respondent No. 2) namely Ramandeep Singh. Petitioners No. 2 and 3 are the mother and brother respectively of Ramandeep Kaur -petitioner No. 1. The matrimonial dispute between the parties has been amicably settled and Ramandeep Kaur -petitioner No. 1 and Ramandeep Singh, nephew of the complainant, have made their statements at the second motion in CM No. 24166 -CII of 2013, which is a joint petition for divorce filed in this Court in FAO No. M -191 of 2013. In the said case, Sukhdev Singh (respondent No. 2 herein) has also made a statement on 30.06.2014, inter alia, stating that in view of the compromise, FIR No. 89 dated 29.07.2011 (Annexure P -1) registered at police station Ghall Khurd, District Ferozepur, against the petitioners may be quashed. Ms. Manisha Gandhi, Additional Advocate General, Punjab, appearing for the State, on instructions from HC Balbir Singh, Police Station Ghall Khurd, has submitted that two witnesses in the case have been recorded. It is, however, submitted that since the matrimonial dispute has been compromised, the FIR may be quashed in view of the decision of the Hon'ble Supreme Court in case B.S. Joshi and others v. State of Haryana and another : (2003) 4 Supreme Court Cases 675.
(3.) WE have given our thoughtful consideration to the matter.;