SAHIL GUPTA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PETITIONER has filed this petition under Section 482 of the Code of Criminal Procedure, 1973 seeking quashing of the FIR No.5 dated 08.01.2013 under Sections 417 and 420 of the Indian Penal Code, 1860 (in short 'IPC') registered at Police Station Shahkot, Jallandhar and all the subsequent proceedings arising therefrom on the basis of compromise.

(2.) LEARNED counsel for the petitioner has submitted that there was a dispute qua performance of marriage between the parties. Now the petitioner and respondent No.2 have got married and have amicably settled the dispute. Respondent No.2 is present in person and has admitted the factum of compromise and has stated that she has no objection if the FIR in question is ordered to be quashed. She has placed her affidavit on record in this regard.

(3.) HON 'ble the Apex Court in the case of Gian Singh vs. State of Punjab and another 2012 (4) RCR (Crl.) 543, has held as under:-