TALWINDER SINGH Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) This is a petition for quashing of FIR No. 171 dated 19.10.2011, under Sections 498-A, 406 and 420, IPC, registered at Police Station, Raikot, Ludhiana Rural (Annexure P1) and all the consequential proceedings arising therefrom, on the basis of compromise. On October 25.01.2012, this Court had passed the following order:-

(2.) In compliance of the above order, the affected parties did appear before the Court below and got recorded their respective statements admitting the factum of compromise. Status report received from the learned Sub Divisional Judicial Magistrate, Jagraon would reveal that the compromise arrived at between the parties was voluntary.

(3.) Learned State counsel, on instructions from ASI Rajender Kumar, Police Station, Raikot, submits that there was one more accused namely Nachhatar Singh, who has since died after registration of the case, therefore, the proceedings qua him have been dropped. He further submits that the affected parties have effected a compromise with each other and they did appear before the Court below for getting their statements recorded with regard to the compromise. He further submits that in view of report submitted by the Court below, he has no objection if the impugned FIR and the consequential proceedings arising therefrom are ordered to be quashed.