GURMAIL KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioners have approached this Court seeking quashing of complaint No. COMI/000206/2013, under Ss. 307, 452, 326, 323, 324, 459, 295-A, 506, 148, 149 IPC, pending in the Court of learned Judicial Magistrate 1st Class, Jagraon, District Ludhiana, and all subsequent proceedings emanating therefrom on the basis of a compromise having been effected between the parties.

(2.) Vide order dtd. 2/2/2022, the parties had been directed to appear before the trial Court/Illaqa Magistrate so as to get their statements recorded qua the factum of compromise.

(3.) Report of learned Judicial Magistrate 1st Class, Jagraon, has been received, wherein it has been reported that the statements of petitioners/accused Gurmail Kaur, Manjit Kaur, Binder Kaur @ Satti, Manjit Kaur Panch, Rajinder Singh @ Kaka, Darshan Singh have been recorded. Statements of accused Kiranjit Kaur and Tejwant Kaur Sandhu have been recorded through their Special Power of Attorney holder Manjit Kaur and statement of Amarjit Singh @ Jit Singh has been recorded through his Special Power of Attorney holder Rajinder Singh @ Kaka. Statement of complainant Karamjit Kaur had also been recorded to the effect that the parties have compromised the matter amongst themselves.