- (1.) ON 2.2.2006, following order was passed :- "This petition has been filed for quashing on the basis of compromise. It is alleged that Respondent No.2 married petitioner No.1 on 30.10.2001 but on account of differences, FIR dated 1.2.2003, Annexure P.1 was lodged. However, subsequently, matter was compromised and parties obtained divorce by mutual consent. Copy of judgment dated 20.1.2005 has been annexed as Annexure P.4. Respondent No.2 has made a statement before the court, Annexure P.3 to the effect that all disputes have been settled and permanent alimony has been paid to Respondent No.2. Notice of motion to the respondents for 2.3.2006."
(2.) RESPONDENT No.2 has appeared in person and confirms the above averments. Accordingly, proceedings in FIR No.41 dated 1.2.2003 under Section 406/498-A/506/120-B IPC registered at Police Station Sahnewal, District Ludhiana are quashed. Petition is disposed of.;