MAYANK GULATI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS is a petition under Section 482 Cr.P.C. for quashing of the FIR No.54 dated 03.10.2009 under Sections 406/498-A IPC registered at Police Station Fatehgarh Churian and all consequential proceedings arising thereof on the basis of compromise entered into before the Lok Adalat.

(2.) THE FIR was registered against the present petitioners by respondent No.2-Akshi Bhatia. THEreafter, the matter has been compromised i.e the parties have entered into a compromise before the Permanent Lok Adalat. As per the compromise, the complainant respondent No.2-Akshi Bhatia does not wish to pursue the above mentioned FIR against the petitioners. An affidavit was also executed affirming the factum of compromise. Statements of Akshi and Mayank Gulati have also been recorded by the Lok Adalat and the copies of the same are placed on record as P-4 and P-

(3.) IN the case of Madan Mohan Abbot vs. State of Punjab 2008(4) S.C. Cases 582, the Apex Court emphasised and advised as under :-