- (1.) The petitioner is seeking quashing of FIR No. 22 dated 06.03.2013, registered under Sectioins 406 and 498-A IPC at Police Station Women, Ludhiana, on the basis of compromise, Annexure P-2.
(2.) The petitioner was married to respondent No.2 on 15.01.2011. She got the FIR registered against the petitioner and five others on the allegations that she was harassed and maltreated by them for bringing dowry. She was turned out of the matrimonial home and her istridhan was misappropriated. Notice of the petition was issued and the parties were directed to appear before the trial Court for recording their statements in respect of the compromise.
(3.) As reported by the trial Court, respondent No.2 had not turn up for getting her statement recorded. Even none had appeared on behalf of respondent No.2 before this Court despite service.;