GURDEEP SINGH Vs. GINNI

JUDGEMENT

(1.) THE accused petitioners through this petition filed under Section 482 of the Code of Criminal Procedure, 1973 seek quashment of the First Information Report Annexure P. 3 registered against them, for offences under Sections 406 and 498A of the Indian Penal Code besides Sections 4/6 of the Dowry Prohibition Act, at Police Station West, Chandigarh inter alia on the ground that from the allegations contained therein, no case for the above referred offences is made out. During pendency of their petition, the parties had reconciled the matter and entered into compromise. Annexure C. 1. statement of Mst. Ginni complainant recorded to-day by this court, also reveals that she had effected a compromise with the accused petitioners. No doubt the above referred offences are not compoundable, yet all the same, the prosecution of the accused petitioners is bound to end in smoke as the complainant would not support the allegations contained therein in view of the compromise. Thus, under these circumstances, the pendency of the case and investigation of the case would simply amount to futile exercise and harassment to the accused petitioners. Consequently, the impugned FIR Annexure P. 3 and other proceedings resulting therefrom are quashed by accepting this petition. Petition accepted.