GURWINDER SINGH Vs. STATE OF PUNJAB & ANOTHER

JUDGEMENT

(1.) THIS is a petition under Section 482 Cr. P.C. praying for quashing of FIR No. 42 dated 19.8.2011 under Section 498 -A IPC, registered at Police Station, Women Cell, Jalandhar, on the basis of compromise. On 14.2.2013, this court had directed the trial court to record the statement of all the affected persons and further record a finding as to whether the compromise has been effected voluntarily by the parties.

(2.) THAT report has since been received alongwith copies of the statements of the affected persons which also indicates that the matter has been resolved amicably between the parties without any pressure from any quarter. Having regard to the aforesaid and the observations made by Full Bench in Kulwinder Singh vs. State of Punjab reported as : 2007 (3) LH 2225 and of Hon'ble Supreme Court in Gian Singh vs. State of Punjab reported as : 2012 (4) RCR 543, instant petition is accepted. Consequently, FIR No. 42 dated 19.8.2011 under Section 498 -A IPC, registered at Police Station, Women Cell, Jalandhar and all consequent proceedings arising therefrom are hereby quashed.