NIRMAL YADAV, J. - (1.) PETITIONERS , who are parents-in-law/relatives/husband of respondent No. 2-complainant, by filing the present petition under Section 482 Cr.P.C., pray for quashing of FIR No. 7 dated 15.1.2004 under Sections 406, 498A IPC, Police Station Adampur, District Jalandhar, stating that they have ended up their matrimonial disputes by reaching a compromise (Annexure P-2).
(2.) THE petitioners allege that Meena Rani, respondent No. 2 was married to Harjinder Singh, petitioner No. 6 on 21.12.1997 as per Sikh religious rites and ceremonies at village Daroli Khurd. At the time of marriage, petitioner No. 6 was a Non-Resident Indian and was settled in Austria. Respondent No. 2 got the aforesaid FIR registered against her husband and his family members. Later on, with the intervention of relatives and respectable persons from both the sides, both the parties resolved to end all the litigation pending between them. On 30.4.2005, a written compromise (Annexure P-2) was entered into between the parties to end up all the litigation arising out of the marriage of respondent No. 2 with petitioner No. 6. As per compromise, respondent No. 2 agreed to withdraw all the cases filed by her against the petitioners and a sum of Rs. 3 lacs has been deposited in her saving account as security. She has returned to her matrimonial home and is residing there happily with her in-laws. It is further stated that petitioner No. 6 will come back to India after the withdrawal of the FIR and will make all efforts to take respondent No. 2 abroad. It is, thus, stated that when respondent No. 2 has entered into compromise, no useful purpose would be served by keeping the case registered vide aforesaid FIR pending and, therefore, it would be in the interest of both the parties if the FIR in question and subsequent proceedings taken thereon are quashed. Admitting the factum of compromise having been effected between the parties, complainant has stated in her statement recorded in Court today, separately, that she lodged the FIR in question due to temperamental differences. With the intervention of her relatives, friends and well wishers, good sense prevailed upon her and she entered into a compromise with the petitioners. She has further stated that all the terms and conditions settled in the compromise have been fulfilled and now she is residing in her matrimonial home. She has, therefore, prayed that to enable her to settle happily in her matrimonial home, the FIR in question and all subsequent proceedings taken thereon be quashed. The complainant has further stated that she has made the statement out of her free will and without any coercion and duress.
(3.) I have heard the learned counsel for the parties and perused the paper- book.;