Ram Chand Gupta, J.@mdashThe present petition has been filed u/s 482 of the Code of Criminal Procedure for quashing of FIR No. 128 dated 4.6.2009 (Annexure P-1) under Sections 498A, 506, 406 read with Section 34 of Indian Penal Code, registered at Police Station Dina Nagar, District Gurdaspur and all other consequential proceedings arising therefrom on the basis of compromise (Annexure P-2), having been entered between the parties. I have heard learned counsel for the parties and have gone through the record.
2. It has been stated by learned counsel for the petitioners that dispute between the parties was matrimonial in nature and the same has since been settled and that petitioner No. 2 and respondent No. 2 had filed a petition u/s 13B of Hindu Marriage Act, 1955 for divorce by mutual consent and a decree of divorce has already been granted in favour of petitioner No. 2 and respondent No. 2.
3. Respondent No. 2 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 FIR and consequential proceedings are quashed. She has also stated that she has already obtained divorce by mutual consent pursuance to the compromise.
4. In appropriate cases FIR 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
