VAIBHAV SAREEN Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Matter has been taken up through video conferencing via Webex facility in the light of the Pandemic Covid-19 situation and as per instructions.

(2.) Instant petition has been filed under Sec. 482 Cr.P.C. praying for quashing of FIR No.14 dtd. 19/4/2017, under Ss. 406, 498-A IPC, 1860, registered at Police Station Women, District Police Commissionerate Amritsar, and all the subsequent proceedings arising therefrom on the basis of compromise dtd. 24/3/2021 (Annexure P-2).

(3.) FIR in question was got registered by complainant- respondent No.2 namely, Keshav Chander and the investigation commenced thereon. However, with the intervention of respectables, finally the parties arrived at settlement and they resolved their inter se dispute, which is apparent from compromise, annexed as Annexure P-2.