Daya Chaudhary, J. - (1.) (Oral) - The present petition has been filed under Section 482 Cr.P.C. by petitioners, namely, Hem Lata, Amandeep Batish, Bharti Batish, Seema Sharma and Chetna Batish for quashing of FIR No.62 dated 19.06.2015 registered under Sections 498-A, 406 of the Indian Penal Code at Police Station City Malerkotla, District Sangrur (Annexure P-1) and other proceedings arising therefrom on the basis of compromise dated 21.08.2015 (Annexure P-2) arrived at between the parties.
(2.) Learned counsel for the petitioners submits that a written compromise dated 21.08.2015 (Annexure P-2) with certain terms and conditions has been arrived at between the parties before Mediation and Conciliation Centre of this Court. As per terms and conditions of the compromise, Rs. 6,60,000/- in lumpsum was to be paid to complainant-respondent No.2 out of which, an amount of Rs. 1,65,000/- was to be paid at the time of filing of the petition for quashing of the FIR and a sum of Rs. 1,65,000/- was to be paid at the time of quashing of the FIR and the same have already been paid to the complainant. A demand draft of Rs. 1,65,000/- has also been handed over to the complainant, who is present in the Court and the same has been accepted by her. Respondent No.2, namely, Sheena Sharma has been identified by her counsel.
(3.) Learned counsel also submits that the remaining amount of Rs. 1,65,000/- will be paid to the complainant at the time of recording of second stage statement in divorce petition filed under Section 13B of the Hindu Marriage Act which has already been filed.;