PARVESH KUMAR Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) BY way of this petition filed under Section 482 of the Code of Criminal Procedure, 1973, petitioner has sought quashing of FIR No. 26 dated 7.6.2012 (Annexure P -1) registered at Police Station Women Cell, Amritsar District Amritsar under Sections 406 /498 -A of the Indian Penal Code, 1860 ('IPC for short), and all the subsequent proceedings arising therefrom in view of the compromise arrived at between the parties. Vide order dated 7.5.2013, parties were directed to appear before the trial court on 20.5.2013 and the trial Court was directed to submit its report qua the genuineness of the compromise effected between the parties.

(2.) IN pursuance to the said order, the trial Court, after recording the statements of the parties, has reported that the compromise effected between the parties is without any pressure or coercion.

(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: -