SIRAJUDIN Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Instant petition has been filed under Sec. 482 Cr.P.C. praying for quashing of FIR No.0005 dtd. 14/9/2021 under Ss. 498- A, 406 and 506 IPC registered at Police Station, Women Police Station Malerkotla, District Sangrur and all the subsequent proceedings arising therefrom on the basis of the compromise dtd. 19/10/2021(Annexure P-2).

(2.) FIR in question was got registered by complainant-respondent No.2 and the investigation commenced thereon. However, with the intervention of respectables, finally the parties arrived at settlement and they resolved their inter se dispute, which is apparent from the compromise(Annexure P-2). On the basis of the same, the petitioner is invoking the inherent power of this Court by praying that continuation of these proceedings would be a futile exercise and an abuse of process of the Court and thus, the FIR in question and all the subsequent proceedings arising therefrom may be quashed in the interest of justice.

(3.) This Court vide orders dtd. 26/11/2021 directed the parties to appear before the Illaqa/Duty Magistrate for recording their statements, as contended before the Court, and the Illaqa/Duty Magistrate was also directed to send its report.