DEEPAK @ DEEPU Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) QUASHING of FIR No. 49 dated 20.3.2007 under Sections 454, 380 IPC registered at Police Station Sarabha Nagar, Ludhiana (Annexure P1) is being sought on the basis of compromise dated 29.8.2012 (Annexure P -2). The FIR has been recorded on the statement made by Santosh alleging that on 16.3.2007 Deepak @ Deepu had committed theft in her house as she had not on good terms with him. She had kept the money for the marriage of her daughter.

(2.) DURING the pendency of the trial, a compromise was effected between the parties on 29.8.201 (Annexure P2).

(3.) IN view of the statements of the parties, the Court is satisfied that the compromise arrived at between the parties is genuine and without any pressure or coercion and no useful purpose would be served by continuing the criminal proceedings.