- (1.) The petitioners have filed this petition under Section 482 of the Code of Criminal Procedure for quashing of FIR No. 108 dated 2.3.2006 registered at Police Station Kotwali Bathinda, District Bathinda, under Sections 498-A, 406, 109 IPC, on the basis of compromise effected between the parties.
(2.) In pursuance of the notice issued by this Court, respondent No.2-complainant has appeared. Her husband Rakesh Kumar Jangrarespondent No.4 is also present in Court and he has made the following statement :- "My marriage was solemnized with respondent No.2- Sonia on 17.4.2002. Thereafter, due to some difference between us, my wife lodged an FIR No. 108 dated 2.3.2006 under Sections 498-A, 406, 109 IPC at Police Station Kotwali Bathinda, District Bathinda. Now with the intervention of the family members and on my assurance to the respectables that I will keep my wife happy and she will not be harassed by me as well as by any of the family members, I also undertake that in future I and any of my family member will not harass my wife. On this assurance now my wife agreed to live with me."
(3.) The aforesaid statement of Rakesh Kumar Jangra-petitioner No.4 has been counter signed by his counsel. After hearing this statement, the complainant-wife Sonia has made the following statement :- "I have heard the statement of my husband-Rakesh Kumar Jangra. In view of the undertaking given by him, I have no objection, if the aforesaid FIR is quashed.";