GURPREET SINGH Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) THIS petition under Section 482 of the Code of Criminal Procedure has been filed for quashing of FIR No. 43 dated 16.11.2012, registered under Sections 406, 498 -A of the Indian Penal Code (for short 'the IPC), at Police Station Women, Patiala, and all consequential proceedings arising therefrom, on the basis of compromise (Annexure P -2) arrived at between the parties. Heard.

(2.) VIDE order dated 09.07.2013, the parties were directed to appear before the learned Chief Judicial Magistrate/Illaqa Magistrate, for getting their statements recorded. In compliance thereof, report of Judicial Magistrate 1st Class, Patiala, dated 25.07.2013, has been received, wherein, it has been noticed that "compromise entered into between the parties is genuine one and the same has been executed between the parties out of their free will and consent, without any threat or pressure."

(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. 43 dated 16.11.2012, registered under Sections 406, 498 -A IPC, at Police Station Women, Patiala; and all consequential proceedings arising therefrom; are hereby quashed qua the present petitioner.