- (1.) ON 3.1.2006, the following order was passed:- "This petition has been filed on the basis of compromise. It is stated that respondent No.2 was married to Vipin Kumar, who has died. Marriage took place on 30.7.1993. Vipin Kumar died on 25.1.2001. FIR dated 2.2.2002 was lodged against the petitioners, who are parents-in-law. However, the matter was settled and respondent No.2 has given affidavit, Annexure P.6, to the effect that she does not wish to proceed in the criminal case against the petitioners. She has received a sum of Rs.1 lac towards her dowry articles. In spite of service, none appears for respondent No.2. However, respondent No.2 has filed a reply, opposing the prayer for quashing, on the basis of compromise. Since none appears for respondent No.2, notice be issued to Mr Aditya Kumar Sharma, Advocate for respondent No.2 for 21.3.2006."
(2.) COUNSEL appearing for respondent No.2 says that the matter has been settled and he has no objection for quashing. Accordingly, proceedings in FIR No.24 dated 2.2.2002, under sections 406/498-A IPC, Police Station Industrial Area, Chandigarh, arequashed. The petition is disposed of.;