DAVINDER KAUR AND OTHERS Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is a petition under Section 482 of the Code of Criminal Procedure, 1973 for quashing of DDR No.24 dated 22.05.2020 under Sections 323, 324, 354, 380 of the Indian Penal Code, 1860 recorded in case FIR No.11 dated 18.02.2020 under Sections 323, 324, 354, 452, 406, 148, 149 of the Indian Penal Code, 1860 (later on Sections 326 and 120-B IPC were added) registered at Police Station FattuDhinga, Kapurthala, on the basis of compromise (Annexure P-3).

(2.) Learned counsel for the petitioners would contend that the present DDR is a cross-version and the quashing petition qua FIR No.11 dated 18.02.2020 has been filed in this Court being CRM-M-33173-2020 wherein the statements of the parties have been recorded. The author of the DDR in the present case is Gurwinder Kaur whose statement has also been recorded wherein she has clearly stated that on her statement DDR No.24 dated 22.05.2020 under Sections 323, 324, 354, 380 IPC was registered against the relatives of the complainant in which compromise has also been effected between the parties and she has no objection if the same is also quashed along with the present quashing petition. He further contends that the both the FIR and cross-version are result of matrimonial discord between Maan Singh and Davinder Kaur (petitioner No.1 herein) who have already initiatedproceedings under Section 13-B of the Hindu Marriage Act, 1955 and first motion statements have been recorded.

(3.) On the asking of the Court, Mr. Ramandeep Sandhu, Senior Deputy Advocate General, Punjab has joined the session through video conferencing (VC) and accepts notice on behalf of the respondent-State. Mr. Vivek K. Thakur, Advocate, who has also joined the Court proceedings through VC, accepts notice on behalf of respondent No.2 and he has no objection if the DDR No.24 dated 22.05.2020 under Sections 323, 324, 354, 380 IPC is also quashed.