NIRMAL YADAV, J. - (1.) THROUGH this petition filed under Section 482 of the Code of Criminal Procedure, petitioners seek quashing of FIR No. 95 dated 17.5.2005 registered under Sections 498-A and 406 of the Indian Penal Code in Police Station Patran, district Patiala and the subsequent proceedings emanating therefrom.
(2.) PETITIONER No. 2 is wife of Navin Walia, petitioner No. 1. Their marriage was solemnized on 25.1.2000. They started living together. Out of this wedlock, a male child was born. After the marriage some differences cropped up between husband and wife. On 17.5.2005 petitioner No. 2, on account of some temperamental differences, got FIR No. 95 dated 17.5.2005 under Sections 498-A and 406 of the Indian Penal Code, registered in Police Station Patran, district Patiala against her husband-petitioner No. 1. Now with the intervention of the relatives, the matter has been compromised between them. Affidavit in the shape of a compromise (Annexure P-2) has been placed on record by complainant-petitioner No. 2, wherein she has stated that the matter has been compromised with her husband-petitioner No. 1; she does not want to pursue the matter further, and therefore, FIR in question may be quashed.
(3.) PETITIONER No. 2 Minakshi Walia appeared in Court and made a statement that on her statement made to the police, FIR in question was registered against her husband, petitioner No. 1 Navin Walia. It is further stated that now the matter has been compromised between them; she along with her child is living happily in the matrimonial home with her husband and she does not want to pursue the above said FIR and the same may be quashed.;