Anita Chaudhary, J. - (1.) This is an application filed by the complainant-respondent no.2 seeking recall of the order dated 23.04.2013, vide which FIR No.222 dated 25.11.2012, registered under Sections 498-A & 406 IPC at Police Station City Kharar, SAS Nagar (Mohali) had been quashed on the basis of compromise.
(2.) Bhupinder Singh, his parents and his two sisters had filed a petition under Section 482 Cr.P.C. for quashing the aforesaid FIR on the basis of compromise in March, 2013. The counsel appearing for the complainant accepted notice on the first date of hearing and notice of motion was issued to the State. Respondent no.2 was present in the Court in person and had made a statement that she had no objection and that the FIR should be quashed and had also filed an affidavit in that regard.
(3.) The Co-ordinate Bench quashed the FIR on 23.04.2013.;