KARAM SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE present petition has been filed under Section 482 Cr.P.C. on behalf of petitioners, namely, Karam Singh, Paramjit Kaur, Jai Singh and Vijay Singh for quashing of FIR No. 50 dated 4.3.2010 registered under Sections 186/353/379/356/427/506 IPC at Police Station City Rajpura, District Patiala as well as all subsequent proceedings arising therefrom on the basis of compromise arrived at between the parties.

(2.) LEARNED counsel for the petitioners submits that the matter has been compromised between the parties and the amount in dispute i.e. ` 66,702/- has been deposited by the petitioners and an affidavit in this regard has also been filed by respondent No.4, wherein, it has specifically been mentioned that the amount in dispute has been deposited vide receipt No. 254 as compounding fee to the Electricity Department and complainant-respondent has no objection in quashing of the FIR.

(3.) IN view of the settlement arrived at between the parties and also the fact that amount in dispute has been deposited with the respondent-Board and there is no objection from other side, I am of the considered view that continuation of impugned criminal proceedings between the parties would be an exercise in futility. The complainant himself does not want to pursue these proceedings and it shall be merely a formality and sheer wastage of precious time of the Court as complainant would not support the case of prosecution in view of compromise between the parties. It would be in the interest of the parties as well as in the larger interest of the soceital, peace and harmony and in order to save both the families from avoidable litigation that the compromise arrived at between them is accepted by this Court.