Surya Kant, J. - (1.) THE prayer in this petition is to quash FIR No. 108 dated 17.7.2002, under Sections 406/498 -A IPC, registered at Police Station Division No. 8, Jalandhar and all subsequent proceedings arising there from.
(2.) THE marriage between Petitioner No. 1 and Respondent No. 2 was solemnized on 4.5.1997. Two children were born out of the wedlock. As per the Petitioners' case, due to temperamental differences, Respondent No. 2 -the complainant got the aforesaid FIR registered against him and his family members.
(3.) It is further averred that with the intervention of the respectables and relatives, the matrimonial dispute has since been compromised and in terms thereof, Petitioner No. 1 and Respondent No. 2 have parted ways by way of decree of divorce by mutual consent. A compromise deed arrived at between the parties has also been placed on record.;