- (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.11 dated 24.12.2010 (Annexure P -1) recorded, under Sections 406 and 498 -A of the Indian Penal Code (for short, 'the IPC'), at Police Station Women Cell, Jalandhar, seek quashing of the aforesaid FIR by stating that the matter has been amicably settled between them and complainant/respondent No.2 vide deed of compromise dated 31.10.2013 (Annexure P -2).
(2.) FIR (Annexure P -1) was recorded on the statement of Pooja, respondent No.2, levelling allegations of demand of dowry and cruelty against the petitioners. Now, with the intervention of respectables of both the parties, they have compromised the matter and have no grudge against each other.
(3.) WHILE issuing notice of motion, the 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 12.12.2013 affirming that the compromise is outcome of free will and consent of the parties and is free from any undue influence/pressure/coercion. 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 the compromise. State Counsel also has no objection if the petition is accepted. 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.;