BHAGWATI PRASAD Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS petition under Section 482 of the Code of Criminal Procedure has been filed for quashing of FIR No.366 dated 02.11.2009, registered under Sections 498A, 406 of the Indian Penal Code (for short 'the IPC'), at Police Station Maqsudan, Jalandhar, and all consequential proceedings arising therefrom, on the basis of compromise arrived at between the parties.

(2.) HEARD . While issuing the notice of motion, the parties were directed to appear before the trial Court for getting their statements recorded. In compliance of the order dated 07.01.2013, report of Judicial Magistrate 1st Class, Jalandhar, dated 11.02.2013, has been received to the effect that the parties have arrived at an out of Court settlement and the said settlement is genuine and without any pressure.

(3.) IN view of the above and the fact that only simple injuries have been attributed to the petitioner, this Court feels that no purpose would be served in keeping the proceedings alive.