KANWALJIT SINGH AHLUWALIA,J. - (1.) The present petition has been filed under Section 482 Cr.P.C. praying that the order dated 11.7.2013 passed by the trial Court whereby the compromise presented by the petitioners and the respondent No. 2 was partly accepted qua offences under Sections 323 and 406 I.P.C. and was rejected qua the offences under Sections 498A and 452 I.P.C., on the ground that the offences are non-compoundable be set aside.
(2.) The respondent No. 2 Desh Kanwar was married with the petitioner No. 1 as per religious customs and rites. The matrimonial relations having turned sour (sic) the respondent No. 2 lodged F.I.R. for the offences under Sections 323, 406, 498A and 452 I.P.C.
(3.) During the pendency of the F.I.R., the parties parted gracefully and amicably resolved the matrimonial dispute.;