AMANDEEP SINGH Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) This petition has been filed by petitioner Amandeep Singh under Section 482 Cr.P.C. for quashing of FIR No.84 dated 26.4.2013 (Annexure-P.1) registered on the complaint of Hardeep Kaur-complainant (respondent No.2) for the offences under Sections 498-A and 406 IPC at Police Station City Barnala, District Barnala and all other subsequent proceedings arising therefrom, on the basis of compromise dated 7.5.2013 (Annexure-P.2).

(2.) On 2.12.2013, learned Chief Judicial Magistrate, Barnala was directed to send a report with regard to the genuineness/validity or otherwise of the compromise (Annexure-P.2) after recording the statements of all the concerned parties.

(3.) In compliance of the above, the learned Chief Judicial Magistrate, Barnala has sent his report vide letter dated 12.12.2013, wherein statements of complainant Hardeep Kaur and accused-petitioner Amandeep Singh have been recorded. The complainant has admitted the factum of compromise with the accused-petitioner. She has also admitted that said compromise was effected without any pressure and coercion and she has no objection if above said FIR is quashed.