Mahavir Singh Chauhan, J. - (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. 125 dated 23.10.2013 (Annexure P -1) recorded, under Sections 498A, 406, 323, 354, 34 of the Indian Penal Code, 1860 (for short, 'IPC'), at Police Station, Gidderbaha, District Muktsar Sahib, seek quashing of the aforesaid FIR by stating that the matter has been amicably settled between them and complainant/respondent No. 2 as evidenced by the compromise deed dated 18.12.2013 (Annexure P -2).
(2.) FIR (Annexure P -1) was recorded on the statement of Suman Lata respondent No. 2, levelling allegations of demand of dowry and cruelty against the petitioner. 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. Vide order dated 22.04.2014, 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 trial Court has submitted a report dated 31.05.2014 affirming that the compromise is outcome of free will and consent of the parties and is free from any undue influence/pressure/coercion.
(3.) COMPLAINANT /respondent No. 2, who is being represented by her counsel, has no objection if the afore -stated FIR and proceedings arising therefrom are quashed, as she has settled the matter with the petitioners.;