SUKHCHAIN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition has been filed under Sec. 482 of the Code of Criminal Procedure seeking quashing of FIR No. 53 dtd. 17/11/2016 under Ss. 363 and 366 of IPC (Ss. 342 and 376 of IPC and Sec. 6 of POCSO Act added later on) registered at Police Station Jhander, District Amritsar Rural and all subsequent proceedings arising there from in view of the compromise arrived at between the parties.

(2.) The aforesaid FIR has been registered on the statement of complainant on the allegation of enticing his daughter on the pretext of marriage. 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 Illaqa Magistrate for getting their statements recorded in support of the compromise. In pursuance of the direction, a report has been received from Principal Magistrate Juvenile Justice Board, Amritsar stating that the compromise arrived at between the parties is with their own free will and volition and without any undue influence, threat, coercion and pressure.