IN THE SUPREME COURT OF INDIA

CRIMINAL APPELLATE JURISDICTION

CRIMINAL APPEAL NO.1638 OF 2010

RISAL SINGH & ANR. ... APPELLANTS

VERSUS

STATE OF PUNJAB & ANR. ... RESPONDENTS

WITH CRL.MP.NOS.8285/2011, 8286/2011 & 8287/2011     IN CRL.A.NO.1638 OF 2010

O R D E R CRLMP  NO.8285/2011-  Application  for  impleadment  is  

allowed.

CRL MP NOS.8286 & 8287 OF 2011 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 were 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

: 2 :

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