RAJESH BINDAL,J - (1.) THE prayer made in the present petition is for quashing of FIR No. 115 dated 20.4.2005 registered at Police Station, Phase VIII, Mohali under Section 306, 511 IPC and consequent proceedings thereto.
(2.) LEARNED counsel for the petitioner submits that the dispute between the parties has been resolved as another DDR dated 17.4.2005 registered at Police Station, Sector-19, Panchkula against the husband of respondent No. 2 by the petitioner was also not pursued by the petitioner. Reliance has been placed upon a Full Bench judgment of this Court in Kulwinder Singh v. State of Punjab, 2007(3) RCR(Criminal) 1052 : 2007(3) Law Herald 2225 (P&H)(FB). The facts stated by the petitioner are not disputed by counsel for respondent No. 2 in affidavit filed before this Court. The factum of the matter having been compromised between the parties is not disputed.
(3.) ONCE the matter has been compromised between the parties, no useful purpose will be served by proceeding with the prosecution. Accordingly, considering the law laid down by this Court in Kulwinder Singh's case (supra), FIR No. 115 dated 20.4.2005 and all proceeding consequent thereto are quashed. The petition is disposed of.;