Punjab-Haryana High Court
Varun Sharma & Ors vs State Of Punjab & Anr. on 4 March, 2009
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
-.-
Crl. Misc. No. M- 34421 of 2008
Date of Decision:- 4.3.2009
Varun Sharma & Ors Versus State of Punjab & anr.
Present:- Mr. Kuldeep Sanwal, Advocate, for the petitioner.
Mr. R.S.Rawat, AAG, Punjab.
M.M.S.BEDI. (J) (Oral)
Petitioners seeks quashing of FIR No. 89 dated 9.8.2007 under
Sections 406 and 498-A IPC, at Police Station Sudhar, District Ludhiana,
registered against them at the instance of respondent No.2 Bhavna on the
basis of compromise. As per allegations in the FIR, petitioners have maltreated respondent No.2. Matter has now been compromised.
Complainant-respondent No.2 is present in Court and stated that marriage has been dissolved by decree of divorce under Section 13-B of the Hindu Marriage Act by the Additional District Judge, Patiala. Matrimonial dispute between petitioner No.2 and respondent no.2 has been settled.
In view of B.S.Joshi & others Vs. State of Hry. & another, 2003 (2) RCR (Crl) 888, FIR and all the criminal proceedings can be quashed on the basis of compromise.
Accordingly, the petition is allowed. Above-said FIR and all the subsequent proceedings are hereby quashed on the basis of compromise/ March 4, 2009 (M.M.S.Bedi) tripti Judge