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 Kulwinder Singh and Others Vs. State of Punjab and Another, As the
dispute was matrimonial in nature which has since been settled, the present petition is allowed and the impugned 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 alongwith all consequential proceedings qua petitioners Diwan Chand and Gagandeep @ John is, hereby, quashed.