JATINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PRAYER in this petition is for quashing of FIR No. 92, dated 9.3.2007, under Sections 406 and 498-A, IPC, registered at Police Station, Kharar, District Mohali, and the consequential proceedings arising therefrom, on the basis of compromise.

(2.) VIDE order dated 23.5.2013, the affected parties were directed to appear before the learned Trial Court, for getting their respective statements recorded with regard to the compromise. The said Court was also directed to send a detailed report in that regard along with copies of the statements on or before the date fixed by this Court.

(3.) LEARNED counsel for the petitioners submits that in view of the compromise and the statement suffered by the respective parties before the learned Court below, the pendency of the FIR and the consequential proceedings emanating therefrom, would be sheer abuse of the process of law since the chances of ultimate conviction and sentence of the petitioners are bleak.