MAHAVIR S.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.71 dated 18.06.2012 (Annexure P -1) recorded, under Sections 406 and 498 -A of the Indian Penal Code, 1860 (for short, 'IPC'), at Police Station, Dera Baba Nanak, District Batala, seek quashing of the aforesaid FIR by stating that the matter has been amicably settled between them and complainant/respondent No.2 vide settlement/agreement dated 09.01.2013 (Annexure P -2).
(2.) FIR (Annexure P -1) was recorded on the statement of Prabjot Kaur, respondent No.2, levelling allegations of demand of dowry and cruelty against the petitioners. Now, with the intervention of mediation centre of this Court in Mediation Case No.1155 of 2012 in CRM -M -33527 of 2012, both the parties have compromised the matter of their own free will and consent in the presence of mediator as well as their relatives, vide settlement/agreement dated 09.01.2013 and have no grudge against each other. As per settlement/agreement dated 09.01.2013, both the parties have decided to resolve their dispute and not to proceed with the cases filed against each other. Both the parties have agreed to live together along with their son in future. 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 by way of settlement/agreement (Annexure P -2).
(3.) STATE Counsel also does not object to acceptance of this petition and quashing of the afore -said FIR. From the above it is established that the parties to the lis have resolved their inter se dispute amicably and have resolved to live in peace and harmony.;