Daya Chaudhary, J. - (1.) (Oral) - This petition has been filed under Section 482 Cr.P.C. for quashing of FIR No.38 dated 27.03.2015, registered under Section 498-A of Indian Penal Code (for short 'IPC') at Police Station Division No.2, Pathankot and other consequential proceedings arising therefrom on the basis of compromise arrived at between the parties before Mediation and Conciliation Centre of this Court in Criminal Misc. No. M-18154 of 2015.
(2.) Learned counsel for the petitioner submits that the terms and conditions as settled in the compromise have been complied with as an amount of Rs. 2.5 lacs has been paid to the complainant at the time of filing of divorce petition with mutual consent. All the pending cases including the petition filed under Section 125 Cr.P.C. have been withdrawn. The remaining amount of Rs.2.5 lacs shall be paid at the time of recording of second motion statement for divorce. Complainant appeared before Judicial Magistrate Ist Class, Pathankot and has specifically stated in her statement that she has no objection in quashing of the FIR and other proceedings.
(3.) None has appeared on behalf of respondent No.2 in spite of service.;