BIKRAMJIT SINGH @ BILLA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE conspectus of the facts and material, culminating in the commencement, relevant for deciding the instant petition and emanating from the record, is that, initially, in the wake of complaint of complainant Harbhajan Kaur wife of Harvail Singh respondent No.2 (for brevity "the complainant"), a criminal case was registered against petitioner-accused Bikramjit Singh alias Billa son of Gurdip Singh, vide FIR No.96 dated 30.7.2012 (Annexure P1), for the commission of offences punishable under Sections 457 & 380 IPC by the police of Police Station Majitha, District Amritsar.

(2.) AFTER completion of the investigation, the police submitted the final police report (challan) against the petitioner-accused in the trial CRM No. M-15895 of 2013 (O&M) 2 Court.

(3.) HAVING compromised the matter, now the petitioner-accused has preferred the present petition, to quash the impugned FIR (Annexure P1) and all other subsequent proceedings arising therefrom, invoking the provisions of Section 482 Cr.PC, inter-alia pleading that with the intervention of respectable persons and neighbourhood, the parties have amicably settled their dispute, vide compromise deed (Annexure P2) and affidavit (Annexure P3) of complainant. They have redressed their grievances and settled all the disputes. The complainant has no objection if the criminal case registered against the petitioner-accused, by means of impugned FIR (Annexure P1) is quashed. On the strength of aforesaid grounds, the petitioner-accused sought to quash the impugned FIR and all other consequent proceedings arising thereto, in the manner described here-in-above.