HARKISHAN SINGH Vs. PUNJAB STATE

JUDGEMENT

(1.) SUBSEQUENT to the filing of the petition, this misc. petition has been filed for quashing the proceedings pending against the petitioners, on the basis of the compromise.

(2.) THE compromise has been placed on record by way of affidavit dated 18.8.2000. In this affidavit it is stated that the deponent has received most of the articles of dowry. It is further stated that the deponent shall be entitled for the articles, clothes and gold etc. which are lying deposited with the police at Police Station City Hoshiarpur. Apart from this, the deponent shall be paid a sum of Rs. 1,35,000/- as full and final settlement towards the permanent alimony from the husband. The deponent on her part will not claim any sum, property or any liability or maintenance which she may be entitled or may become entitled. It is also agreed between the parties that the payment will be made to the deponent after the acquittal/discharge of the aforesaid persons from the case FIR No. 15 dated 22.1.1998 registered under Sections 406/498-A/34 IPC at Police Station City Hoshiarpur. Mr. Ruar Singh who is stated to be the common man between the parties has produced in Court a demand draft in the name of wife dated 19.8.2000 in the sum of Rs. 1,35,000/- drawn on the Hoshiarpur Central Cooperative Bank Ltd.

(3.) KEEPING in view the aforesaid facts and circumstances, it would not be in the interest of justice to continue the criminal proceedings. Consequently, the petition is allowed. FIR No. 15 dated 22.1.1998 registered at Police Station City Hoshiarpur under Sections 406/498-A/34 IPC as also order dated 21.9.1998, order dated 9.9.1998 framing the charges against the petitioners are hereby quashed. The demand draft has been handed over to the deponent wife in Court. No costs. A copy of the order may be given dasti. Petition allowed.