BALBIR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE present petition has been filed under Section 482 of the Code of Criminal Procedure for quashing of FIR No.1 dated 3.1.2009 (Annexure P-1) under Sections 365, 366 120-B of Indian Penal Code, registered at Police Station Sudhar, Jagraon and all other consequential proceedings arising therefrom on the basis of compromise, Annexure P-2, having been entered between the parties.

(2.) I have heard learned counsel for the parties and have gone through the record. It has been stated by learned counsel for the parties that the present FIR is the result of misunderstanding between petitioner No.8 Gurpreet Singh and respondent No.3 Gaganpreet Kaur. It is further submitted that however, due to intervention of respectable persons and relatives from both the sides, the dispute between the parties has since been settled. Further contended that respondent No.3 has gone abroad and even respondent No.2 complainant of this case who is brother of respondent No.3, has also gone abroad. It is also contended that now respondent No.3 does not want to marry petitioner No.8. Further submitted that even on the date of alleged kidnapping, both were major and it has been alleged in the FIR that no marriage was performed. Reply has been filed on behalf of respondents No.2 to 4 admitting the factum of compromise and stated that they are having no objection if the FIR and consequential proceedings are quashed.

(3.) IN view of the aforementioned facts and in the interest of harmonious relations between the parties, the present petition is allowed and the impugned FIR No. 1 dated 3.1.2009 (Annexure P-1) under Sections 365, 366 120-B of Indian Penal Code, registered at Police Station Sudhar, Jagraon alongwith all consequential proceedings qua petitioners Balbir Singh, Satinder Kaur, Parbhjot Singh, Sukhpreet Kaur, Varinder Singh alias Bara Singh, Navjot Singh, Devinder Singh and Gurpreet Singh is, hereby, quashed.