VIKUL JAIN Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition has been filed under Section 482 of the Code of Criminal Procedure seeking quashing of FIR No.10 dated 21.03.2018 registered under Sections 498-A, 406 of Indian Penal Code at Police Station Women Cell Bathinda (Annexure P/1) and all subsequent proceedings arising therefrom in view of the compromise (Annexure P/2).

(2.) The FIR has been registered on the statement of complainant-Lochna Jain on the allegations that after her marriage, the accusedpetitioners started harassing her for the demand of dowry. Now with the intervention of respectable persons, the matter has been amicably compromised between the parties and they have resolved their disputes and differences.

(3.) Keeping in view the fact that the parties have entered into a compromise, they were directed to appear before the trial court/Illaqa Magistrate for getting their statements recorded in support of the compromise. In pursuance of the direction, a report has been received from Judicial Magistrate Ist Class at Bathinda stating that the compromise arrived at between the parties is without any pressure or coercion from anyone and the same is genuine one.