Daya Chaudhary, J. - (1.) Petitioners-Abdul Hamid, Mohd. Salim and Gafooran are accused in case FIR No.9 dated 13.01.2010 registered under Section 498-A IPC at Police Station City Malerkotla, District Sangrur.
(2.) The FIR, in question, was registered on the basis of statement made by complainant-respondent No.2-Razia Sultana wife of Abdul Hamid (petitioner No.1). However, during pendency of the proceedings, a compromise was arrived at between the parties with the intervention of respectables and friends.
(3.) Learned counsel for the petitioners submits that complainant-respondent No.2 does not want to pursue the case against accused persons because of compromise. She has also furnished an affidavit regarding compromise arrived at between the parties. Copies of compromise and affidavit are annexed as Annexures P-2 and P-3 with the present petition.;