DEEPAK NAVRAJ SINGH 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.6 dated 12.10.2016 registered under Sections 498-A, 420, 406 IPC at Police Station NRI, Moga, District Moga (Annexure P-1) and all subsequent proceedings arising therefrom in view of the compromise dated 10.02.2020 (Annexure P-2 ).

(2.) The FIR has been registered on the statement of complainant-respondent No.2 on the allegations of harassment at the hands of accused-petitioners for 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 1 st Class, Moga stating that the compromise arrived at between the parties is without any pressure or coercion from any one and the same is genuine one.