NITIN VAIDYA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) In this petition, the petitioner, who is an accused in F.I.R No.46, dated 20.10.2014, under Sections 498-A, 406 of the Indian Penal Code, 1860 (for short 'IPC') registered at Women Police Station, District Bathinda, Punjab (Annexure P-1/T), has prayed for quashing of F.I.R. with all subsequent proceedings arising therefrom, on the basis of compromise.

(2.) With the intervention of respectables and elderly people of the society, the complainant has arrived at a settlement with the accused vide Compromise (Annexure P-2) which is duly signed by her. The matter was referred to the Court below for recording of statements of the parties and to report with respect to genuineness of the compromise arrived at between the parties. The Judicial Magistrate Ist Class, Bathinda, vide report dated 09.03.2020 has apprised this Court that the compromise arrived at between the parties is genuine and without any pressure.

(3.) Respondent No.2 is represented by her Counsel through Video Conferencing, who does not dispute the compromise.