- (1.) The present petition has been filed under Section 482 Cr.P.C. by petitioners, namely, Darshan Singh @ Bunti, Tunna Singh, Himmat Singh, Jaswinder Kaur, Balwinder Singh @ Binder and Manjit Kaur for quashing of FIR No.165 dated 13.11.2008 registered under Sections 406/498-A of the Indian Penal Code at Police Station Ropar (Annexure P-1) and other proceedings arising therefrom on the basis of compromise arrived at between the parties.
(2.) Brief facts of the case are that the marriage of petitioner No.1 was solemnized with respondent No.2 on 24.02.2008 and subsequently, some differences arose between them. On the basis of complaint made by respondent No.2, the aforesaid FIR was registered against the petitioners.
(3.) Learned counsel for the petitioners submits that during pendency of the proceedings, with the intervention of the relatives and family members, the differences between the parties were sorted out and the parties have decided to live separately. A divorce petition under Section 13B of the Hindu Marriage Act was filed which has been allowed and the complainant has also re-married. The statement of complainant-respondent No.2 has been recorded before Judicial Magistrate Ist Class, Ropar which is annexed as Annxure P-2 with the petition wherein the factum of compromise has been affirmed and she has specifically stated that she has no objection in case, the petitioners are acquitted of the charges by the trial Court.;