ARNAB SINHA Vs. STATE OF PUNJAB & ANR

JUDGEMENT

(1.) This is a petition for quashing of FIR No.356 dated 09.11.2009, under Sections 109, 309, 498-A, and 506, IPC, registered at Police Station, Jeewan Bima Nagar, District Bangalore City, and all the subsequent proceedings arising therefrom, on the basis of compromise.

(2.) Vide order dated 21.01.2013, this Court had directed the affected parties to appear on 15.02.2013 before the learned trial court for making their respective statements with regard to the compromise. The learned trial court was also directed to send a status report in that regard on or before the date fixed by this Court. In compliance thereof, respondent No.2/complainantShreeoshee Ghose and petitioner-Arnab Sinha did appear before the learned court below and got recorded their respective statements with regard to the compromise.

(3.) Complainant-respondent No.2-Shreeoshee Ghose stated before the learned trial court as under:-