- (1.) ON 7.3.2006, the following order was passed:- "This petition has been filed for quashing on the basis of compromise. It is stated that the respondent No.2 was married to petitioner No.1 on 8.2.2004. ON account of differences, FIR dated 3.5.2005, Annexure P.1 was lodged. Thereafter matter was compromised on 16.1.2006 vide Annexure P.2 and a decree of divorce by mutual consent has also been granted after recording the statement of the complainant to the effect that she had settled all disputes and the said statement is Annexure P.3 and decree is Annexure P.4. It is prayed that in view of above, proceedings in FIR dated 3.5.2005 are liable to be quashed. Notice of motion for 20.3.2006. Dasti also."
(2.) RESPONDENT No.2 is present in person and confirms the above averments. Accordingly, proceedings in FIR No.212 dated 3.5.2005, under sections 406/498-A/313/506 IPC read with section 3 and 4 of the Dowry Prohibition Act, Police Station Sadar Patiala, are quashed. The petition is disposed of.;