Surinder Gupta, J. - (1.) THE petitioner has filed this petition under Section 482 Code of Criminal Procedure (for short, 'Cr.P.C.') seeking quashing of the FIR No. 13 dated 22.1.2013 (Annexure P -1), registered for offence punishable under Sections 406/498A IPC at Police Station Women Cell, Jalandhar, on the basis of the compromise (Annexure P -2).
(2.) AS per case of the prosecution, the petitioner subjected the complainant -respondent No. 2 to cruelty on account of bringing inadequate dowry. Upon notice, Mr. Varun Sharma, Assistant Advocate General, Punjab has put in appearance on behalf of respondent No. 1 -State and Mr. N.S. Dadwal, 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.;