JAGDEEP SINGH Vs. BALWINDER KAUR

JUDGEMENT

(1.) The contour of the facts and material, culminating in the commencement, relevant for disposal of the instant petition and emanating from the record, is that, initially complainant Balwinder Kaur wife of Jagdeep Singh-respondent (for brevity "the complainant"), has instituted a private criminal complaint (Annexure P-1) against the petitioner-accused Jagdeep Singh son of Labh Singh, in which, he was summoned to face the trial, for the commission of offences punishable under Sections 406 & 498-A IPC, vide impugned summoning order dated 27.08.2009 (Annexure P-2), by the trial Magistrate.

(2.) During the pendency of the criminal complaint, good sense prevailed and the parties have amicably settled their disputes, by means of compromise deed dated 04.04.2013 (Annexure P-3).

(3.) Having compromised the matter, the petitioner-accused has preferred the present petition, to quash the impugned complaint (Annexure P-1), summoning order (Annexure P-2) and all other subsequent proceedings arising therefrom, invoking the provisions of Section 482 Cr.PC, inter-alia, pleading that now with the intervention of respectables, the parties have amicably settled their disputes and entered into compromise (Annexure P-3) in order to get rid of the prolonged litigation. The complainant has no objection, if the criminal complaint (Annexure P-1) and summoning order (Annexure P-2) are quashed. On the strength of aforesaid grounds, the petitioner-accused sought to quash the impugned complaint (Annexure P-1), summoning order (Annexure P-2) and all other subsequent proceedings arising therefrom, in the manner depicted hereinabove.