Kanwaljit Singh Ahluwalia, J. - (1.) Instant petition has been preferred under Section 482 Cr.P.C., 1973 praying therein that the proceedings arising out of impugned F.I.R. No.225/2014 registered at Police Station Mukundgarh District Jhunjhunu for offences punishable under Sections 498-A, 406 and 109 of Indian Penal Code, be quashed.
(2.) In the present case, quashing of impugned F.I.R., along with all subsequent proceedings has been sought on the basis of compromise affected between the parties.
(3.) The learned counsel appearing for the petitioner has submitted that in the divorce petition filed by the respondent No.2- Smt. Pramila, decree of divorce was granted and aggrieved against the same, husband had filed D.B. Civil Miscellaneous Appeal No.4771/2017 in this Court.;