BALJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioners through instant petition under Sec. 482 Cr.P.C., on the basis of compromise, are seeking quashing of FIR No.99, dtd. 21/9/2021, under Ss. 498A and 406 of IPC, registered at Police Station Verowal, District Tarn Taran (Annexure P-1), and all other consequential proceedings arising therefrom.

(2.) In terms of orders of this Court, learned Sub Divisional Judicial Magistrate, Khadur Sahib has submitted his report. It confirms that all the parties and Investigating Officer appeared before the Court and tendered their statements qua compromise arrived at between the parties. The compromise is voluntary, genuine and without any coercion. No accused is a proclaimed offender. All the accused as well complainant have entered into compromise.

(3.) Learned counsel for the petitioners submits that divorce petition under Sec. 13B of Hindu Marriage Act, 1955 stands filed.