SUKHJINDER KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PRAYER in this petition is for quashing of FIR No. 134, dated 11.5.2013, under Sections 406 and 420, IPC, registered at Police Station, Civil Lines, District Amritsar, and all the consequential proceedings arising therefrom, on the basis of compromise. Vide order dated 9.7.2013, the petitioners as well as respondent Nos. 2 and 3 were directed to appear before the learned Area Judicial Magistrate/Trial Court, for getting their respective statements recorded with regard to the compromise. The said Court was also directed to send a detailed report in that regard along with copies of the statements on or before the date fixed by this Court.

(2.) IN compliance of the above order, the petitioners, namely, Sukhwinder Kaur @ Mona and Jagjit Singh Syal, as well as respondent Nos. 2 and 3, namely, Amarjit kaur Chadha and Jamit Singh Chadha, did appear before the learned Chief Judicial Magistrate, Amritsar, and got recorded their respective statements with regard to the compromise. Learned Chief Judicial Magistrate, Amritsar, has sent copies of the statements of the private parties along with his report, dated 26.7.2013, with regard to the compromise. Respondent Nos. 2 and 3 stated as under: -

(3.) LEARNED counsel for the petitioners submits that the petitioners as well as respondent Nos. 2 and 3 are thickly related with each other; the present criminal litigation has arisen over a plot which was allegedly purchased by the petitioners on behalf of respondent Nos. 2 and 3; due to intervention of the respectable and elderly people of the society, both the factions have sorted out their dispute and effected a compromise; the disputed amount has been paid to respondent Nos. 2 and 3; in consonance with the order dated 9.7.2013, passed by this Court, both the factions did appear before the learned Court below and got recorded their respective statements with regard to the compromise; and that in view of the compromise, the pendency of the FIR and all the consequential proceedings emanating therefrom would be sheer abuse of the process of law, as the chances of ultimate conviction and sentence of the petitioners are bleak.