Ram Chand Gupta, J.@mdashThe present petition has been filed u/s 482 of the Code of Criminal Procedure for quashing of complaint No. 29/2 dated 10.02.2010 (Annexure P-1) filed by respondent No. 2, summoning order dated 10.02.2010 (Annexure P-3) and subsequent proceedings pending before learned Chief Judicial Magistrate, Nawanshahar titled "Sandeep Kaur Vs. Sukhwinder Singh and others" under Sections 12, 18, 19, 20 and 23 of the Protection of Women from Domestic Violence Act, 2005. I have heard learned counsel for the parties and have gone through the record.
2. It has been stated by learned counsel for the petitioner as well as learned counsel for respondent No. 2 that dispute between the parties was matrimonial in nature and the same has since been settled due to intervention of respectable persons and relatives from both the sides and that respondent No. 2 has started living with her husband (nephew of present petitioner).
3. Respondent No. 2 - complainant also appeared in person with her counsel and filed reply by way of affidavit admitting the factum of compromise and stating that she is having no objection if the present complaint and consequential proceedings are quashed. Respondent No. 2 has also stated before this Court that she is living with her husband (nephew of present petitioner).
4. In appropriate cases criminal complaint can be quashed on the basis of compromise by exercising power u/s 482 Cr. P.C., even if the offences are not compoundable. It was so held by Full Bench of this Court in the case of
