MANDEEP KAUR Vs. STATE OF PUNJAB & ORS

JUDGEMENT

(1.) One of the petitioner/accused namely Mandeep Kaur initially preferred titled 'Smt. Mandeep Kaur Vs. State of Punjab and Others' for quashing of FIR No.0091 dated 20.06.2020 registered under Sections 323, 498-A and 34 of the Indian Penal Code, 1860 at Police Station Anandpur Sahib, District Ropar and all subsequent proceedings arising therefrom.

(2.) The said petition was filed on 23.06.2020 and notice of motion was issued vide order dated 13.07.2020. Thereafter, on 28.08.2020 all the accused, including Mandeep Kaur, preferred CRM-M- 25854-2020 titled 'Gurpartap Singh and Anr. Vs. State of Punjab and Anr.' for quashing of the same FIR on the basis of a compromise dated 19.08.2020 (Annexure P-2 with the said petition). The said compromise was signed by all the parties.

(3.) On 03.09.2020 the counsel for the petitioner in CRM-M- 16862-2020 informed the Court about the parties having compromised the matter and about CRM-M-25854-2020 having been filed. As such, vide order dated 03.09.2020 passed in the parties were directed to appear before the Illaqa Magistrate/Trial Court on 14.10.2020 for recording of their statements in support of the compromise.