SANJAY THAPAR Vs. STATE OF PUNJAB ANOTHER

JUDGEMENT

(1.) Through the present petition filed under Section 482 Cr.P.C., the petitioners have prayed for quashing of FIR No. 08 dated 12.03.2011 for offence punishable under Sections 498-A IPC, registered at Police Station Women Cell, District Jalandhar City and proceedings emanating therefrom, on the basis of compromise dated 08.04.2013 (Annexure P-2), arrived at between the parties.

(2.) Vide this Court's order dated 22.04.2013, the parties were directed to appear before the trial Court to get their respective statements recorded. Simultaneously, the Trial Court was also directed to submit its report with regard to the genuineness of the compromise arrived at between the parties.

(3.) Now, in compliance thereto, a report has been received from the trial Court stating therein that the parties have compromised the matter with their free consent, sweet will, without any threat, pressure or undue influence.