- (1.) Petitioners, namely, Anurag Sharma, B.R. Sharma and Smt. Uma Sharma, have filed this petition under Section 482 Cr.P.C. for quashing of First Information Report (for short 'FIR') No.2 dated 03.01.2014, under Sections 406 and 498-A of Indian Penal Code (for short 'IPC') registered at Police Station Women Cell, Patiala.
(2.) Petitioners are husband, father-in-law and mother-in-law respectively, of the complainant-respondent No.2. The marriage between petitioner No.1-Anurag Sharma and complainant-respondent No.2 Hinsha Bali was solemnized on 19.02.2009 and out of said marriage, a son was also born on 26.03.2010. Abovesaid FIR was registered on the basis of complaint made by complainant-respondent No.2. During pendency of the proceedings, a compromise was arrived at between the parties and dispute was settled with the intervention of respectable and family friends. A petition for grant of divorce by mutual consent was also filed under Section 13-B of Hindu Marriage Act. It was decided that minor son would remain with the petitioners and an amount of Rs. 4,15,000/- was to be paid to respondent No.2-wife towards lump-sum maintenance including dowry articles and other expenses. Out of said amount Rs. 2,15,000/- was paid and balance amount was agreed to be paid after six months of filing of divorce petition and after giving statements by both the parties. It was also agreed that the complainant would not pursue her complaint and she will have no objection in quashing of the FIR and other proceedings initiated against the accused-petitioners including release of accused on bail.
(3.) The present petition has been filed for quashing of FIR on the basis of compromise.;