Risal Singh & ANR. Vs. State of Punjab & ANR
O R D E R
Application for impleadment is allowed. are filed for quashing of F.I.R.No.80 dated 17.04.2007 registered at P.S.Zirakpur, Mohali, Punjab under Sections 498-A and 406 of the Indian Penal Code lodged by the daughter-in-law, complainant in this case. During the pendency of this matter, parties have amicably settled the matter and a joint application has been made on behalf of the parties for quashing of F.I.R.No.80 dated 17.04.2007 registered at P.S.Zirakpur, Mohali, Punjab under Sections 498-A and 406 of the Indian Penal Code. According to the settlement, the petitioner has given a Bank Draft for a sum of Rs.15 lacs in Court today. It may be pertinent to mention that on earlier occasions U.S. $ 24436 was also paid to the complainant.
Learned counsel appearing for the State of Punjab has no objection to the said relief. On consideration of the totality of the facts and circumstances of this case, we deem it appropriate to quash F.I.R.No.80 dated 17.04.2007 registered at P.S.Zirakpur, Mohali, Punjab under Sections 498-A and 406 of the Indian Penal Code. We have no reason to doubt the veracity of the compromise arrived at between the parties. With these observations, the appeal as well as the CRL.MPs are disposed of.
...................J. (DALVEER BHANDARI)
...................J. (DEEPAK VERMA)
NEW DELHI;
9TH MAY, 2011
