MAHAVIR S.CHAUHAN, J. - (1.) BY way of this petition under Section 482 of the Criminal Procedure Code, 1973 (for brevity, the Code), petitioners, the accused, in First Information Report (for short, FIR) No. 380, dated 20.8.2012, under Sections 406, 498 -A, of the Indian Penal Code (for short, the IPC) registered at Police Station Civil Lines, Amritsar City, seek quashing of the FIR saying that the matter has been amicably settled between the petitioners and the Complainant as evidenced by the deed of compromise, Annexure P/3.
(2.) WHILE issuing notice of motion, the Chief Judicial Magistrate 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, Amritsar has submitted a report dated 03.10.2013, affirming that the compromise is outcome of free will and consent of the parties and is free from any undue influence/pressure/coercion. The Complainant and the learned State counsel also have no objection if the FIR and proceedings arising therefrom are quashed.
(3.) THE FIR was lodged on the allegations that the petitioners demanded and were given huge dowry in the marriage and despite that the complainant/respondent No.2 was treated with crulety for and in connection with demand of dowry. Now, under the settlement the petitioners have paid to respondent No.2 on amount of Rs.19,00,000/ - in full and final satisfaction of her claim against them and in view of the settlement, marriage between petitioner Amandeep Singh and the second respondent has been dissolved by mutual consent vide judgment and decree dated 17.02.2013 (Annexure P/2).;