PARAMJIT KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS petition under Section 482 of the Code of Criminal Procedure has been filed for quashing of FIR No.19 dated 22.02.2012, registered under Sections 452, 323, 34 of the Indian Penal Code (for short 'the IPC'), at Police Station Kurali, District SAS Nagar, Mohali, and all consequential proceedings arising therefrom, on the basis of compromise (Annexure P-2) arrived at between the parties. Heard.

(2.) VIDE order dated 27.05.2013, the parties were directed to appear before the learned trial Court, for getting their statements recorded. In compliance thereof, report of Additional Chief Judicial Magistrate, Rupnagar, dated 13.08.2013, has been received, wherein, it has been noticed that "it seems that genuine compromise has been effected between the parties".

(3.) IN view of the above, this Court feels that no purpose would be served in keeping the proceedings alive. Accordingly, the present petition is allowed; FIR No.19 dated 22.02.2012, registered under Sections 452, 323, 34 of the Indian Penal Code (for short 'the IPC'), at Police Station Kurali, District SAS Nagar, Mohali; and all consequential proceedings arising therefrom; are hereby quashed qua the present petitioners.