IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH

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Crl.Misc.No. M-27966 of 2008

Date of Decision:- 17.2.2009

Kulwinder Singh & Ors Versus State of Punjab & Ors. Present:- Mr. Balbir Singh, Advocate, for the petitioners. Ms. Rajni Gupta, DAG, Punjab.

Mr. R.P.Daaria, Advocate, for the complainant. M.M.S.BEDI. (J) (Oral)

At the instance of Rajwant Kaur, complainant-respondent No.2 FIR No. 118, dated 13.8.2008, under Section 498-A IPC along with Section 3/15 of Domestic Violence Act, 2005 was registered at Police Station Zobhal, Teh. And District Tarn Taran. This petition has been filed for quashing of said FIR on the basis of compromise. Complainant Rajwant Kaur is present in Court along with her counsel. She stated that at present she is residing with Kulwinder Singh, her husband and she does not want to pursue her remedy against petitioners as the matter has finally been compromised. In view of domestic dispute having been settled, the FIR can be permitted to be quashed, as per the judgement in case of B.S.Joshi & others Vs. State of Hry. & another, 2003 (2) RCR (Crl) 888. Accordingly, the petition is allowed. FIR No. 118 dated 13.8.2008 and all the criminal proceedings emanating therefrom are hereby quashed on the basis of compromise. It is observed that this quashing will not prejudice the rights of the complainant to lodge fresh FIR in case there is repitition of the offence committed by the petitioners. February 17, 2009 (M.M.S.Bedi) tripti Judge