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
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