POOJA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is a petition under Section 482 Code of Criminal Procedure for quashing of FIR No. 14 dated 17.01.2009 under Sections 363-A, 368, 370, 120-B IPC, P.S. Shimlapuri, District Ludhiana which was got registered by Respondent No. 2 -complainant against the present Petitioners on the basis of the compromise dated 18.12.2010 arrived at bet seen the patties. Copy of the same has been placed on record as Annexure P-2.

(2.) Vide order dated 22.12.2010, the parties were directed to appear before the learned trial Court on 04.01.2011. The trial Court was also directed to record a finding whether any volunteered compromise has been arrived at between the parties. Report, in that regard was also called for.

(3.) In pursuance to the same, the Judicial Magistrate 1st Class, Ludhiana, vide letter dated 27.01.2011, has submitted his report, stating therein, that Complainant - Ramesh Kumar and his wife Anita and accused persons appeared before him and suffered separate statements with regard to compromise effected between them. It is also stated that the parties has arrived at a compromise voluntarily with the accused.