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Judgment
K.C. Puri, J.—This is a petition u/s 482 of the Code of Criminal Procedure for quashing FIR No. 25 dated 28.02.2008 (Annexure P-1) under Sections 406/498A IPC registered at Police Station Sector-19, Panchkula, on the basis of compromise (Annexure P-2), along with all subsequent proceedings arising from that FIR. Report of the trial Court has been received in which it is mentioned that parties have arrived at a compromise.
Learned counsel for the petitioner has placed on record the certified copy of judgment dated 13.07.2012 passed by District Judge, Family Court, Faridabad, vide which marriage between the parties has been dissolved by a decree of divorce. This is a matrimonial dispute which has been amicably settled. So, in view of the above circumstances and in view of authority reported as, "Kulwinder Singh and others vs. State of Punjab and others" 2007 (3) RCR (Criminal) 1052, the above said FIR stands quashed. Further proceedings in pursuant to that FIR also stands quashed.
Disposed of.