NIRMAL YADAV, J. - (1.) THROUGH this petition filed under Section 482 of the Code of Criminal Procedure Code, petitioners seek quashing of FIR No. 40 dated 29.3.2003 registered under Sections 420/120-B IPC in Police Station Ghall Khurd, district Ferozepur and subsequent proceedings arising therefrom.
(2.) THE facts, in brief, are that petitioner No. 1 Kamaljit Kaur Brar was married to Lakhwinder Singh respondent No. 2 on 24th November, 2000. Petitioner No. 2 is the mother of Kamaljit Kaur Brar, petitioner Nos. 3 and 4 are sister and brother of petitioner No. 1 respectively and petitioner No. 5 is the husband of sister of petitioner No. 3. All are presently residing in Canada. Petitioners allege that late father of petitioner No. 1 and father of respondent No. 2 were good friends. Both the families had very close relationship before the marriage. The relationship between Kamaljit Kaur Brar and Lakhwinder Singh became strained due to incompatibility and on this count, respondent No. 2 lodged FIR No. 40 dated 29.3.2003 under Sections 420/120-B IPC in Police Station Ghall Khurd, district Ferozepur. However with the intervention of the common friends and relatives, a compromise (Annexure P-1) has been effected between the parties. Respondent No. 2 has sworn an affidavit (Annexure P-1) acknowledging the receipt of disputed amount from the petitioners and the difference stand buried. Respondent No. 2 does not wish to continue with the criminal proceedings arising out of the FIR in question.
(3.) NOTICE of the petition was issued to the respondents.;