Parambir Singh Bons@ Parmbir Singh ... vs State Of Punjab & Anr on 20 April, 2015

[Cites 5, Cited by 1]

Punjab-Haryana High Court

Parambir Singh Bons@ Parmbir Singh ... vs State Of Punjab & Anr on 20 April, 2015

Bench: K. C. Puri

            CRM NO. M-37374 OF 2014 (O&M)                                       -1-



                      IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                       CHANDIGARH


                                               CRM NO. M-37374 OF 2014 (O&M)
                                               DECIDED ON : 20.04.2015


            Paramvir Singh Bons @ Parambir Singh Sidhwan
            and others

                                                               ...Petitioners
                                versus


            State of Punjab and another
                                                               ...Respondents



            CORAM : HON'BLE MR. JUSTICE K. C. PURI



            Present : Mr. Arun Abrol, Advocate,
                      for the petitioners.

                                Mr. L. C. Aggarwal, AAG, Punjab.

                                Mr. Parminder Singh-I, Advocate,
                                for respondent No.2.


            K. C. PURI, J. (ORAL)

CRM NO. 2803 OF 2015 This is an application for correction in the memo of parties.

Reply filed. The prayer has not been opposed by the opposite counsel.

So, in these circumstances, the application stands allowed. The amended memo of parties is taken on record. SHALINI BHATIA 2015.04.20 16:30 I attest to the accuracy and authenticity of this document High Court Chandigarh CRM NO. M-37374 OF 2014 (O&M) -2- MAIN CASE This is a petition under Section 482 of the Code of Criminal Procedure for quashing FIR No.10 dated 31.08.2010 under Sections 498-A of the Indian Penal Code and Sections 3 and 4 of the Dowry Prohibition Act, registered at Police Station Gorakhpur, District Jabalpur (MP), on the basis of compromise, along with all subsequent proceedings arising from that FIR.

Respondent No.2 has filed reply in which it is mentioned that parties have arrived at a compromise and they have also got the decree of divorce through mutual consent. It is a matrimonial dispute which has been amicably settled between the parties.

So, in view of the above circumstances and in view of authority reported as, "Kulwinder Singh and others vs. State of Punjab and others" 2007 (3) RCR (Criminal) 1052, the above said FIR stands quashed. Further proceedings in pursuant to that FIR also stands quashed.

Disposed of.

            APRIL 20, 2015                                      (K. C. PURI)
            shalini                                                JUDGE




SHALINI BHATIA
2015.04.20 16:30
I attest to the accuracy and
authenticity of this document
High Court Chandigarh

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