Surinder Gupta, J. - (1.) THE petitioners have filed this petition under Section 482 of the Code of Criminal Procedure (for short, 'Cr.P.C.') seeking quashing of FIR No. 41 dated 19.04.2011 (Annexure P -1), registered for offences punishable under Sections 406 and 498 -A of Indian Penal Code (for short 'IPC') at Police Station Division No. 4, Ludhiana City along with all consequential proceedings arising therefrom, on the basis of the compromise (Annexure P -2).
(2.) THE FIR in this case pertains to the allegations levelled by respondent No. 2 -complainant regarding her harassment and maltreatment by the petitioner on demand of dowry. Upon notice, Mr. Varun Sharma, Assistant Advocate General, Punjab has put in appearance on behalf of respondent No. 1 -State and Mr. Fariad S. Virk, Advocate has put in appearance on behalf of respondent No. 2 -complainant.
(3.) I have heard learned counsel for the parties and perused the case file.;