JASWINDER KAUR Vs. STATE OF PUNJAB & OTHERS

JUDGEMENT

(1.) Through the present petition filed under Section 482 Cr.P.C., the petitioner has prayed for quashing of FIR No. 220 dated 23.08.2005 for offence under Sections 323/452/506 IPC, registered at Police Station Sadar Nawanshahr (SBS Nagar) and proceedings emanating therefrom, on the basis of compromise dated 18.04.2013 (Annexure P-2), arrived at between the parties.

(2.) Vide this Court's order dated 26.04.2013, the parties were directed to appear before the trial Court to get their respective statements recorded. Simultaneously, the Trial Court was also directed to submit its report with regard to the genuineness of the compromise arrived at between the parties.

(3.) Now, in compliance thereto, a report has been received from the trial Court stating therein that the parties have compromised the matter with their free consent, sweet will, without any threat, pressure or undue influence.