- (1.) On the basis of complaint made by respondent No.2-Dr. Rachna Bhatia, First Information Report (for short 'FIR') No.39 dated 12.10.2011, under Sections 406, 498-A, 323, 341 and 506 of Indian Penal Code (for short 'IPC') was registered at Police Station Women, Patiala, District Patiala.
(2.) After presentation of challan, even charges have also been framed on 04.06.2013. During pendency of the proceedings, the dispute between the parties has been settled with the intervention of respectables and relatives.
(3.) The present petition has been filed for quashing of FIR on the basis of compromise. As per settlement arrived at between the parties, a petition under Section 13-B of Hindu Marriage Act was also filed and divorce was granted.;