- (1.) By way of this petition under Section 482 of the Code of Criminal Procedure, 1973 (for brevity, 'the Code'), petitioners, the accused in FIR No.33 dated 30.03.2012 (Annexure P-1) recorded, under Sections 498-A and 406 of the Indian Penal Code, 1860 (for short, 'IPC'), at Police Station, Kartarpur, District Jalandhar, seek quashing of the aforesaid FIR with all consequent proceedings by stating that the matter has been amicably settled between them and complainant/respondent No.2 as evidenced by the compromise dated 07.09.2013 (Annexure P-2).
(2.) FIR (Annexure P-1) was recorded on the statement of Ramandeep Kaur- respondent No.2, levelling allegations of demand of dowry and cruelty against the petitioners. Now, with the intervention of respectables, both the parties have compromised the matter of their own free will and have no grudge against each other. Both the parties have also filed petition under Section 13-B of the Hindu Marriage Act, for dissolution of marriage between them for grant of decree of divorce by mutual consent.
(3.) Vide order dated 21.02.2014, while issuing notice of motion, learned trial Court was asked to record statements of the parties concerned to find out if the compromise is outcome of free will and consent of the parties and is free from any undue influence/pressure/coercion. The learned Chief Judicial Magistrate, Jalandhar, has submitted a report dated 31.03.2014 affirming that the compromise is outcome of free will and consent of the parties and is free from any undue influence/pressure/coercion.;